Section 261 in Criminal Court Rules of the High Court of Judicature at Patna
261.
(a)No clerk registered as the clerk of one Pleader or mukhtar shall work or do business on behalf of any other Pleader or mukhtar or in any case in which his employer is not engaged.(b)No clerk registered as the clerk of a particular Pleader or mukhtar shall, except in the absence of his employer, pass or hand over to another Pleader or mukhtar any paper written by him to be filed in a case unless such paper also bears his employer's signature.
