Section 524 in Civil Court Rules of the High Court of Judicature at Patna
524.
(a)No Vakil or Pleader without accepting in writing a Vakalatnama and no Mukhtar without accepting in writing a Mukhtarnama shall act in any case.(b)No Vakil or Pleader shall plead in any case unless he has (a) been engaged for that purpose by another Vakil or Pleader duly appointed to act for the party or (b) filed a memorandum of appearance under Order III, Rule 4 of the Civil Procedure Code.
