Section 4(b) in The High Court of Judicature for Rajasthan Advocate Conduct Rules, 2006
(b)In such case, where the lawyer engaged is not able to sign the Vakalatnama in token of his acceptance at the time of filing it, the same may be signed by another lawyer on his behalf provided that the former acknowledge and ratifies the acceptance of the Vakalatnama within two week from the date of its being filed in the Court by making an endorsement on the Vakalatnama to the effect.
