Section 525 in Rules of the High Court of Judicature for Rajasthan, 1952
525. Presentation etc. of petitions etc.
(1)In the High Court all petitions shall be presented and applications made, in the first instance, to the Registrar. Proceedings shall be taken under the direction of the Judge, unless the Registrar is empowered to dispose of the matter, in which case, they shall be taken under the direction of the Registrar.(2)In a District Court having jurisdiction under the Act, all petitions shall be presented, applications made to, and proceedings taken under the direction of, the Judge of the Court:, and the powers conferred upon the Registrar under this chapter, shall be exercised by the Judge of the Court.
