Section 11(f) in The High Court of Judicature for Rajasthan Advocate Conduct Rules, 2006
(f)Every partner of the firm of Advocates shall be bound to disclose the names of all the partners of the firm whenever, called upon to do so by the Prothonotary and Senior Master, the Registrar of the High Court, the District Judge, the State Bar Council, any Court or any party for or against whom the firm or any partner thereof has filed the appointment or memorandum of appearance.
