Section 512 in Civil Court Rules of the High Court of Judicature at Patna
512.
Any person who, having been admitted, as a Pleader or Mukhtar, shall accept any appointment whether under Government or not, or shall enter into any trade or other business, shall given notice thereof to the High Court, who may thereupon suspend such Pleader or Mukhtar from practice, or pass such orders as the said Court may think fit.Note. - A Pleader or Mukhtar may without such permission be a shareholder or a director other than the managing director of a joint-stock company registered under the Indian Companies Act.
