Section 13 in The Bar Council of Rajasthan (Rules Laying Down the Conditions Subject to which an Advocate shall be permitted to Practice in the High Court and Courts Subordinate thereto) (1970)
13.
No advocate who has been debarred or suspended or whose name has been struck off from the Roll of Advocates shall be permitted to act as recognised agent of any party within the meaning of Order III of the Code of Civil Procedure, 1908.
