54. Pleader's absence to be reported. Penalty for absence without notice. - First.
- If a pleader is unable to attend the Court in consequence of indisposition or other necessary cause, he shall notify the same to the Court in writing, in which case proceeding in the suit shall be stayed for such time as the Court deems reasonable, to enable the party to transfer by endorsement or otherwise his power-of-attorney (either temporarily or until the suit is determined) to another pleader; and any pleader absenting himself without written notice as above prescribed may be punished by fine not exceeding rupees one hundred, to be adjudged by the Court in which the failure of duty occurred, and levied as the amount of a decree by the same [* * *] [Words repealed by Act 12 of 1873 are omitted.]Second. - Stay of proceedings on resignation or death. - In case of the resignation, dismissal or death of a pleader, proceedings in. the suit shall in like manner be stayed [* * *] [Words repealed by Act 12 of 1873 are omitted.]
