Section 431(1) in Rules of the High Court of Judicature for Rajasthan, 1952
(1)No Advocate shall act for any person in any suit, appeal or proceeding of the civil nature unless he has filed a Vakalatnama authorising him to do so and signed by such person or by his recognised agent or by some other person duly authorised by or under a power-of-attorney to make such appointment.
