Section 16 in The Rajasthan High Court Ordinance 1949
16. Power of High Court in making Rules for the qualifications etc. of the advocates.
- The High Court shall have power to make rules from time to time for the qualifications and admission of proper persons to be advocates of the High Court and shall be empowered to remove or to suspend from practice, on reasonable cause, the said advocates and no person whatsoever but such advocates shall be allowed to act or to plead for, or on behalf of any suitor in the High Court except that any suitor shall be allowed to appear, plead or act on his own behalf or on behalf of a co-suitor.Civil Jurisdiction of the High Court
