16. Pleaders not to take instructions except from client or authorised agent, or accept employment through a tout.
- No pleader shall-(a)take instructions in any proceeding except from the party on whose behalf he is retained or from some person who is within the meaning of the Code of Civil Procedure, 1908, the recognised agent of such party, or from some person authorized by such party to give such instruction, or(b)accept any employment in any legal business through a person who has been proclaimed as a tout.
