Section 431 in Rules of the High Court of Judicature for Rajasthan, 1952
431. Filling of a Vakalatnama or memorandum of appearance.
(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.(2)An Advocate, who has been engaged for the purpose of pleading only, may plead on behalf of any part after he has filed in Court a memorandum of appearance signed by himself and stating:-(1)the names of the parties to the case;(2)the name of the party for whom he appears: and(3)the name of the person by whom he is authorised to appear.(3)An Advocate who is engaged by another Advocate who has been duly appointed to act in Court on behalf of the party can only plead on behalf of the party without either filing a Vakalatnama or a memorandum of appearance.
