Section 2(f) in Rules framed by High Court in relation to Advocates
(f)When a Vakalatnama is executed by a person who is blind or illiterate or a person who does not understand the language of the Vakalatnama or by a pardanashin woman, the Advocate(s) accepting the Vakalatnama must satisfy himself that the executant signed the Vakalatnama after understanding its contents.
