Section 8 in The Rajasthan Law And Judicial Department Manual, 1952
8. Disabilities.
(1)The Advocate General is debarred from accepting a brief from any private person in any criminal cases in any court.(2)He may accept brief from a private person in any civil case in any court:Provided that (i) such acceptance does not interfere with his duties under these rules, and (ii) it is not a case in which Government or the Court of Wards is a party.(3)He is debarred from accepting a brief on behalf of a legal practitioner or an Advocate in which proceedings taken against him under the Legal Practitioners Act, 1879 (18 of 1879) or under the Indian Bar Councils Act. 1926 (38 of 1926).(4)He shall not accept appointments as a director or as an adviser in any company without the sanction of Government.(5)He shall not give legal advice to private persons on matters in which the interests of those persons are adverse to Government.(6)He shall not give advice in any case to private persons if, in his opinion, he is likely to be called upon to advise Government in the same case.
