Section 9 in The Rajasthan Small Causes Courts Ordinance, 1950
9. Power to require two Judges to sit as a Bench.
- The [State Government] [Substituted by Rajasthan Act 2 of 1957.] after consultation with the High Court may, by order in writing, direct that two Judges of Courts of Small Causes or a Judge and an Additional Judge of a Court of Small Causes shall sit together for the trial of such class or classes of suit or applications cognizable by a Court of Small Causes, as may be described in the order.
