Section 2 in The High Court of Judicature for Rajasthan Advocate Conduct Rules, 2006
2.
(1)No Advocate shall act for any person in any Court unless he has been appointed' for the purpose by such person by a Vakalatnama in the form annexed hereto and signed by such person or by his recognised agent or by some other person duly authorised by or under a Power of Attorney to make such appointment.(2)No Advocate who has been engaged for the purpose of pleading only shall plead on behalf of any party unless he has filed in Court a memorandum of appearance signed by himself and stating (a) the names of the parties to the suit, (b) the name of the party for whom he appears and (c) the name of the person by whom he is authorised to appear:Provided that nothing in sub-rule (2) shall apply to any Advocate engaged to plead on behalf of any party by another Advocate or Attorney who has been duly appointed to act in Court on behalf of such party:Provided that nothing in this rule shall apply to a Public Prosecutor or an Advocate who has been requested by the Court to assist the Court amicus curie in any case or a proceeding or who has been appointed at the expense of the State to defend the accused person in a criminal proceeding:Provided further that when any Advocate appears on behalf of Government or any public servant suing or sued in his official capacity shall be sufficient for him to file a memorandum of appearance.
