24. In cases, where the practitioner has not conducted the whole suit or proceeding or his services have otherwise become terminated before the suit or proceeding is over, the practitioner shall not be entitled to the full ad valorem fee, but only to such a portion thereof as the Taxing Officer, considers reasonable, provided that if the Taxing Officer considers that the termination was without just cause, he may allow the full ad valorem fee.
It shall be regarded as a just cause for termination, if the practitioner is, not either in person or by deputy duly authorized, in Court when the case is called on.
