Section 14 in The Rajasthan High Court Ordinance 1949
14. Expenses of the High Court.
(1)The administrative expenses of the High Court including all the salaries, allowances and pensions payable to or in respect of the officers of the Court and the salaries and allowances of the Judges of the Court shall be charged to the revenues of the State, and any fees or other moneys taken by the Court shall form part of those revenues.(2)The amount to be included in respect of such expenses as aforesaid in any estimates of expenditure shall be such as may be approved by the Rajpramukh.Admission of Advocates
