Section 3 in The High Court of Judicature for Rajasthan Advocate Conduct Rules, 2006
3.
An Advocate who is not on the roll of Advocates of the Bar Council of Rajasthan shall not appear or act in any Court, unless he files a Vakalatnama along with an Advocate who is on the roll of the Bar Council of Rajasthan and who is ordinarily practising in such Court.
