Section 462 in Rules of the High Court of Judicature for Rajasthan, 1952
462. Authority for withdrawing client's money.
- Pleaders shall not receive refunds or repayments of court-fees, moneys or securities for money except when they be by their Vakalatnamas or Mukhtar-namas distinctly authorised to receive the same.N.B. - Government pleaders who do not file any Vakalatnama may, however, receive refunds or repayments when the application for refund or repayments has been signed by the Collector (or any other officer entrusted with the conduct of a suit) and the Government Pleader.
