Section 14 in The High Court of Judicature for Rajasthan Advocate Conduct Rules, 2006
14.
No advocate who has been found guilty of Contempt of Court shall appear, act or plead in any court unless he has purged himself of contempt.The court may in its discretion permit an Advocate who has been found Contempt of Court to appear, act or plead without purging himself of Contempt of Court.
