Section 68 in The Appellate Side Rules of The High Court at Calcutta
68. No advocate shall receive instructions from any person other, than an advocate, an attorney, an enrolled mukhtar of the court, or the party himself, or a person holding a general power - of - attorney from him, or his servant or relation, or a pleader of the mufassal court, specially authorised in writing in that behalf. Where there are more parties than one, and they appear by separate vakalatnamas, the vakalatnama of one may be received from any other similarly authorised, but if they appear by one and the same vakalatnama, it may be received from any one of them, or from a person duly authorised by any of them, without special authority from the others. When any vakalatnama is filed by an advocate, he shall endorse on the back of it the name of the person from whom it is received, and if such person is not the client himself, or an advocate, attorney, or enrolled mukhtar, shall state the nature of the authority, with date, of that person.
