Section 9(2) in Rajasthan Opium Smoking Prohibition Act, 1950
(2)A person not already in the service of the [State Government] [Substituted vide item No. (1) of the Schedule to the Rajasthan Act No. 2 of 1957, published in Rajasthan Gazette, Part IV-A, Extraordinary, dated 5-1-1957] shall only be eligible to be appointed as District Judge, if he has been for not less than seven years an advocate or a pleader and is recommended by the High Court for appointment.
