Section 435 in Rules of the High Court of Judicature for Rajasthan, 1952
435. Execution of Vakalatnama by a person authorised by the principal.
- When such Vakalatnama is not executed by the principal himself, but by some person claiming to appoint or give authority on his behalf, the Advocate shall not be recognised by the Court without proof that such person was duly authorised by the principal to execute such Vakalatnama.
