Section 11(e) in The High Court of Judicature for Rajasthan Advocate Conduct Rules, 2006
(e)The firm of Advocates shall notify to the Prothonotary and Senior Master, the Registrar of the High Court and/or the District Judge, as the case may be and the State Bar Council any change in the composition of the firm or the fact of its dissolution as soon as may be from the date on which such changes occurs or its dissolution takes place.
