Section 14 in Rules of the High Court of Judicature for Rajasthan, 1952
14. [ Administrative Business relating to control over subordinate courts and to superintendence over Courts and tribunals. [Substituted by 7/S.R.O. dated 20-12-1966; published in Rajasthan Gazette part IV-C, Ordinary, dated 12-1-67.]
- All administrative business of the Court relating to the control over subordinate courts vested in the Court under Article 235 of the Constitution or otherwise and to the superintendence over the courts and tribunals vested in the Court under Article 227 of the Constitution or otherwise shall be disposed of as provided hereinafter]
