Section 744(a) in Rules of the High Court of Judicature for Rajasthan, 1952
(a)Applications referred to in the sub-rule (g) of rule 743, together with the memorandum of appeal in question and appeals which have been accepted by the Registrar being within time shall be placed for admission before a Division Bench constituted by the Chief Justice and composed of not less than two Judges, being Judges other than the Judges by whom the original trial was held.
