Section 457 in Rules of the High Court of Judicature for Rajasthan, 1952
457. High Court's power of removal when applied for after 15th December.
- Except under a special order of High Court passed on an application to be made through the District Judge, no certificate shall be renewed to any pleader who shall not have applied on or before the 15th December in its current year for a renewal of his certificate.
