Section 2(a) in Rules framed by High Court in relation to Advocates
(a)When a Vakalatnama is given by a party who can sign his/her name, it must be signed by the party. When the party can not sign his/her name, the thumb impression or the mark of the executant must be attested, to the satisfaction of the Advocate accepting the Vakalatnama, to have been affixed in presence of the attestor.
