Section 356 in Rules of the High Court of Judicature for Rajasthan, 1952
356. Exemptions.
- The following persons are exempt from liability to serve as Jurors, namely-(1)officers in civil employ superior in rank to a District Magistrate;(2)salaried Judges;(3)Ministers and Parliamentary Secretaries;(4)members of any Legislature in India:(5)members of the personal staff of His Highness the Rajpramukh;(6)Secretaries to Government;(7)Secretary to the Board of Revenue;(8)Legal Remembrancer to Government;(9)salaried Magistrates;(10)all persons actually officiating as priests or Ministers of their respective religions;(11)Legal Practitioners in actual practice;(12)agents or managers of banks:(13)persons employed in the Postal and Telegraph Departments:(14)Surgeons and Physicians who openly and constantly practise the profession of medicine:(15)the undermentioned railway officers-(i)Divisional Superintendent:(ii)District Engineer:(iii)Station Masters and Assistant Station Masters:(iv)Permanent Way Inspectors;(v)Locomotive Foremen and Engine Drivers;(16)Officer Commanding at Jodhpur or Jaipur;(17)All persons exempted by the State Government from personal appearance in Court under section 133 of the Code of Civil Procedure: and(18)All persons exempted by the State Government from serving as a Juror under sub-section (4) of section 313 or clause (1) of section 320 of Criminal Procedure.
