Section 263 in Criminal Court Rules of the High Court of Judicature at Patna
263.
No pleader shall be entitled to make or do any appearance, application or act in any criminal case or proceeding for any person unless he presents an appointment in writing duly signed by such person or his recognized agent or by some other agent duly authorized by power-of-attorney to act in this behalf, or unless he is instructed by an attorney or pleader duly authorized to act on behalf of such person;Provided that no such appointment in writing shall be necessary in the case of a pleader appointed by the Government or the Court to act, appear or plead on behalf of an accused or convicted person.Note - The term "pleader" in the rule is to be understood as defined in [section 2(q)] [Substituted by C. S. No 87.] of the Code of Criminal Procedure.Office.
