Section 5 in The Rajasthan High Court Ordinance 1949
5. Oath of office.
- Every person appointed to be a Judge of the High Court shall, before he enters upon his office, make and subscribe before the Rajpramukh or some person appointed by the Rajpramukh in this behalf a declaration in the following form:"I .....................A....... B .....having been appointed Chief Justice (or a Judge) of the High Court of Judicature for Rajasthan, do solemnly and sincerely promise and declare that, I will bear true faith and allegiance to the Constitution of the United State of Rajasthan as by law established, that I will duly and faithfully and to the best of my ability, knowledge and judgment perform the duties of my office without fear or favour, affection or ill-will and that I will uphold the Constitution and the laws."
