Section 28 in Rules of the High Court of Judicature for Rajasthan, 1952
28. Notice of meeting to Judges.
-The Registrar shall give to the Judges concerned, except in case of emergency, at least one clear day's notice in the case of a meeting of the Administrative Committee and three clear days's notice in the case of the Judges' meeting, of the date, place and hour when such meeting would be held and of the business to be brought before such meeting. In a case of emergency, the Registrar shall give the best notice he can. It shall not be necessary to give notice of a meeting of the Administrative Committee to any Judge who is not for the time being in Jodhpur.[29. Quorum. -The quorum necessary for the transaction of business shall be not less than two third of the members in the case of a meeting of the Administrative Committee and not less than one half of the Judges in the case of a Judge's meeting] [Substituted by No. 7/S.R.O. dated 20-12-1966; published in Rajasthan Gazette part IV-C, Ordinary, dated 12-1-67.].
