Section 9(2) in The High Court of Judicature for Rajasthan Advocate Conduct Rules, 2006
(2)In Criminal cases, the appointment of an Advocate shall be deemed to be in force until determined with the leave of the Court by writing signed by the client or the Advocate, as the case may be, and filed in Court or until the client or the Advocate dies, or until all proceedings in the case are ended so far as regards the client.
