Section 240 in Rules of the High Court of Judicature for Rajasthan, 1952
240. Paper book in cases not otherwise provided for.
(1)The paper book in cases not otherwise provided for in these Rules shall be prepared under the direction of the Registrar subject to such order, as may be passed from time to time by the Chief Justice.(2)No paper-book will ordinarily be prepared in cases heard by a single Judge.
