Section 10 in The Bar Council of Rajasthan (Rules Laying Down the Conditions Subject to which an Advocate shall be permitted to Practice in the High Court and Courts Subordinate thereto) (1970)
10.
(a)The appointment of a firm or partnership of advocates may be accepted by any partner on behalf of the firm.(b)No such firm or partnership shall be entitled to appear, act or plead in any court unless all the partners thereof are entitled to appear, act or plead in such court.(c)The name of the firm or partnership may contain the names of the persons who were or are members thereof but of no others.(d)The words "and Company" shall not be affixed to the name of any such partnership or firm.(e)The names of all the partners of the firm shall be recorded with the Registrar of the High Court and/or the District Judge, as the case may be, and the State Bar Council, and the names of all the partners shall also be set out in all professional communications issued by the partners or the firm.(f)The firm or partnership of advocates shall notify to the Registrar of the High Court and/or the District Judge, as the case may be, and also to the State Bar Council, any change in the composition of the firm or partnership and the fact of its dissolution as soon as may be from the date on which such change occurs or the dissolution takes place.(g)Every partner of the firm or partnership advocates shall be bound to disclose the names of all the partners of the firm or partnership whenever called upon to do so by the Registrar of High Court, the District Judge, the State Bar Council, any court or any party for or against whom the firm or partnership or any partner thereof has filed the appointment or memorandum of appearance.(h)In every case where a partner of a firm or partnership of advocates signs any document or writing on behalf of the firm or partnership he shall do so in the name of the firm or partnership and shall authenticate the same by affixing his own signature as partner.(i)Neither the firm or partnership of advocates nor any partner thereof shall advise a party or appear, act or, plead on behalf of a party in any matter or proceeding where the opposite party is represented by any other partner of the firm or partnership or by the firm or partnership itself.
