(1)Any Advocate on the roll of the High Court who is not under suspension may appeal, plead or act in any court subordinate to the High Court on filing a document prescribed by Rule 4 (1) of Order III of the Code (vakalatnama) and producing before the Presiding Officer of such court his certificate of enrolment or otherwise satisfying him of the fact of such enrolment.Brief holder. - (2) Any Advocate on the roll of the High Court who is not under suspension, may appear and plead for any other advocate on the roll of the High Court who is not under suspension, in any suit, appeal or proceeding in which such other Advocate is duly engaged, in any court, subordinate to the High Court, but may not act for him without filing a vakalatnama.
