Section 32 in Rules of the High Court of Judicature for Rajasthan, 1952
32. Effect of any irregularity in or omission to follow the procedure laid in this chapter.
- [(1) No irregularity in, or omission to follow, the procedure laid down in thin Chapter shall affect the validity of any order passed or anything done under these Rules.(2)For the removal of doubt, it is hereby mentioned that all administrative work disposed of by the Chief Justice, the Administrative Judge or Judges to whom the work has been assigned by the Chief Justice for disposal shall be deemed to be disposed of by the Court] [Re-numbered and added by No. 7/S.R.O. dated 20-12-1966; published in Rajasthan Gazette part IV-C, Ordinary, dated 12-1-67.].
