Section 21 in Rules of the High Court of Judicature for Rajasthan, 1952
21. Appointment of Administrative Judge and allocation of work.
(1)The Chief Justice shall appoint a Judge to carry on the general administration of the Court. Such Judge shall be called the Administrative Judge and shall dispose of the administrative business in accordance with rule 22.(2)The Chief Justice may also, by a general or special order, allocate specified business for disposal to any other Judge or a Committee of Judge shall dispose of the same, subject to any special directions of the Chief Justice.
