Section 3 in The Rajasthan High Court Ordinance 1949
3. Composition of the High Court.
(1)The High Court shall, consist of a Chief Justice and such number of other Judges as the Rajpramukh may deem necessary to appoint.(2)The first Chief Justice of the High Court shall be Shri Kamalakanta Verma at present Chief Justice of the High Court of the former Rajasthan State. In future the Chief Justice shall be appointed by the Rajpramukh in consultation with the Chief Justice of India.(3)Other Judges of the High Court shall be appointed by the Rajpramukh in consultation with the Chief Justice.(4)Every appointment of the Chief Justice or other Judges shall be by a warrant under the hand and seal of the Rajpramukh.
