Section 694(3) in Rules of the High Court of Judicature for Rajasthan, 1952
(3)The Registrar or such officer shall, before the conclusion of the examination at which the default in answering is made, name the date and time when the default will be reported to the Judge. If the Judge is sitting at the time when the default in answering is made, such default may be reported to him atonce. Upon receiving the report the Judge may take such action thereon as he may think fit.
