Section 68B in Rules of the High Court of Judicature for Rajasthan, 1952
68B.
(1)The Chief Justice may from time to time appoint a Judge to hear and dispose of all applications which may be heard by a Judge in Chambers under these rules.(2)The Judge in Chambers may at any time to adjourn any matter and lay the same before the Court.] [Rules 68-A & 68-B added by No. G.S.R. 81 (42), dated 29-11-1973 ; published in Rajasthan Gazetted part iv-c, p. 135.]
