32. An Advocate shall not lend money to his client for the purpose of any action or legal proceedings in which he is engaged by such client.
Explanation.-An Advocate shall not be held guilty for a breach of this rule, if in the course a pending suit or proceeding, and without any arrangement with the client in respect of the same, the Advocate feels compelled by reason of the rule of the Court to make a payment to the Court on account of the client for the progress of the suit or proceeding.
