Section 14A(b) in The Rajasthan Subordinate Courts Case Flow Management Rules, 2006
(b)It is not necessary that in every case the Court would appoint a Commissioner for recording evidence. Only if the recording of evidence is likely to take a long time, or there are any other special grounds, the Court would consider appointing a Commissioner for recording the evidence. The Court would direct that the matter be listed for arguments fifteen days after the Commissioner files his report with the evidence.
