Section 468(iv) in Rules of the High Court of Judicature for Rajasthan, 1952
(iv)Any legal practitioner entitled to have his name entered in the list and whose name is not so entered or whose name is entered in the wrong division of the list may within such time as may be fixed by the High Court for this purpose, apply to him for correction of the list, and the Registrar on being satisfied that the name has been wrongly omitted or entered, may cause a proper entry to be made.
