Section 6(g) in Bombay High Court (Designation of Senior Advocates) Rules, 2018
(g)On designation as a Senior Advocate, the advocate concerned will not -(i)Draft or sign pleadings in any Court.(ii)Appear unless assisted by another Advocate.(iii)Directly give consultation to any litigant.(iv)Appear for mentioning any matter to the Court nor seek an adjournment in any Court.
