Section 35(3) in The Rajasthan Small Causes Courts Ordinance, 1950
(3)a suit concerning an act or order purporting to be done or made by any other officer of the [State Government] [Substituted by Rajasthan Act No. 2 of 1957.] in his official capacity or by a Court of Wards, or by an officer of a Court of Wards in the execution of his office;
