Section 2(1) in The High Court of Judicature for Rajasthan Advocate Conduct Rules, 2006
(1)No Advocate shall act for any person in any Court unless he has been appointed' for the purpose by such person by a Vakalatnama in the form annexed hereto and signed by such person or by his recognised agent or by some other person duly authorised by or under a Power of Attorney to make such appointment.
