No money shall be drawn from a client account other then –



(a) money properly required for payment to or no behalf of a client or for or towards

payment of a debt due to the Advocate from a client or moneys drawn on client’s

authority, or money in respect of which there is a liability of the client to the

Advocate, provided that money so drawn shall not in any case exceed the total of

the money so held for the time being for such client ;



(b) such money belonging to the Advocate as may have been paid into the client

account under Rule 12(b) or 12 (d) of these rules;



(c) money which may by mistake or accident have been paid into such account in

contravention of Rule 12 of these rules.