Section 3 in Rules of the High Court of Judicature for Rajasthan, 1952
3. Interpretations.
(1)In these Rules unless the context otherwise requires."Bench includes a Judge sitting alone;"Certified" in relation to a copy means certified as provided in section 76 of the Indian Evidence Act, 1872;"Chief Justice" includes, in his absence from the station, the Judge authorised to act on his behalf:"Code" means the Code of Civil Procedure, 1980, and reference to an "Order" of the Code means reference to an Order of the First Schedule thereto;"Constitution" means the Constitution of India;"Court" and "this court" means the High Court of Judicature for Rajasthan;"Editor" means a person appointed by the Chief Justice for scrutinizing applications for translation and printing and for performing such other duties as are assigned to him under these Rules;"Judge" means a Judge of the Court;"Judgment Writer" means an officer of the Court appointed to take down notes of judgments or orders pronounced by the Court and includes any person who may for the time being be authorised or directed by the Court to take down a judgment or an order pronounced by it:"Notice" includes "summons";"Oath Commissioner" means a person appointed by the High Court under clause (b) of section 139 of the Code of Civil Procedure, 1908, and section 539 of the Code of Criminal Procedure. 1898. before whom affidavits and affirmations may be sworn and affirmed:"Paper book" means a collection of papers in original or their copies, transliterations or translations, as the case may be, with fly sheet, index, etc. made up in accordance with these Rules for the use of the Judge or Judges hearing the case;"Prescribed " means prescribed by or under these Rules;"Registered Address" means the last address within the local limits of the territorial jurisdiction of the Court filed by a party in the Court or in the Court below at which service of notice, summons or other process may be made on him;"Registrar" includes-(i)any other officer, with respect to such functions and duties of the Registrar, as may have been assigned to such officer by the Chief Justice: and(ii)in the absence of the Registrar, the Deputy Registrar or any other officer authorised to act on his behalf:"Sealed" means sealed with the seal of the Court;"Special appeal" means an appeal from the decision of one Judge;"State" means the State of Rajasthan;"Supreme Court Rules" means the Supreme Court Rules, 1966;"Vacation Judge" means the senior-most Judge on duty during the long vacation at Jodhpur, as the case may be;"Vakalatnama" means a document referred to in rule 4 of Order 111 of the Code appointing an Advocate to act for any person in this Court.(2)The General Clauses Act, 1897. shall apply for the interpretation of these Rules, as it applies for the interpretation of an Act of Parliament.
