8. [ Daily sittings of Judges. [Substituted by Notification No. 2/S.R.O./99, dated 16.7.1999-Rajasthan Gazette, Ordinary, Part I-B, dated 29.7.1999, page 29.=2000 RSCS/Part II/page 614/H. 461 and corrected by Errata No. Nil dated Nil-Rajasthan Gazette, Ordinary, Part I-B, dated 24.8.2000, page 27 = 2001 RSCS/Part II/page 484/R 334.]
- The hours of work in the Civil Courts shall be as under-10.00A.M. to 10.30 A.M. in Chamber10.30A.M. to 01.30 P.M. in Court01.30P.M. to 02.00 P.M. Lunch Interval02.00P.M. to 04.30 P.M. in Court04.30P.M. to 05.00 P.M. in Chamber During summer, if morning hours are observed under the orders of the High Court, the hours of work shall be from [7.30 A.M. to 8.00 A.M. in Chamber and from 8.00 A.M. to 12.30 P.M. in Court with a lunch interval from 10.00 A.M. to 10.15 A.M. and 12.30 P.M. to 01.00 P.M. in Chamber]:Provided that the Presiding Officer may retire to his Chamber as soon as the Court work fixed for the day is over and to remain available in Chamber fill the working hours are over:Provided further that the Presiding Officer may in his discretion sit in the Court also during the hours fixed for the Chamber sitting.][Provided further that the High Court may under its general/specific orders, change the Court Working hours as deemed proper for functioning of evening Courts.] [Inserted by Notification No. 07/S.R.O./2014, dated 19.11.2015-Rajasthan Gazette Extra Ordinary, Part 1(B), dated 26.3.2015, p. 625.]
