Section 52 in The Bar Council of Uttar Pradesh Election Rules, 1992
52. Nothing in these rules shall prevent an Advocate from accepting, after obtaining the concept of the State Bar Council part-time employment provided that in the opinion of the State Bar Council the nature of the employment does not conflict with his professional work and is not inconsistent with the dignity of the profession. This rule shall be subject to such directives if any as may be issued by the Bar Council of India from time to time.
