Section 10(f) in The Bar Council of Rajasthan (Rules Laying Down the Conditions Subject to which an Advocate shall be permitted to Practice in the High Court and Courts Subordinate thereto) (1970)
(f)The firm or partnership of advocates shall notify to the Registrar of the High Court and/or the District Judge, as the case may be, and also to the State Bar Council, any change in the composition of the firm or partnership and the fact of its dissolution as soon as may be from the date on which such change occurs or the dissolution takes place.
