Section 12 in The Rajasthan Legal Assistance (Scheduled Castes and Scheduled Tribes) Rules, 1969
12. Conduct of appeals.
(a)The pleader, engaged to conduct the case shall be expected to appear, if necessary, in the court of first appeal without additional remuneration. But nothing in this rule shall be regarded as requiring him to appear before the High Court.(b)No legal assistance for appeals shall be given unless Law Department agrees to the appeal being preferred or considers a pending appeal worth contesting.
