Section 57 in Rules of the High Court of Judicature for Rajasthan, 1952
57. Proceedings under the Legal Practitioners Act, 1879.
(1)A proceeding under the Legal Practitioners. Act 1879 against a Pleader with respect to any misconduct or his conviction for any criminal offence shall be heard and disposed of by a Bench of not less than two Judges.(2)An enquiry under section 36 of the Legal Practitioners, Act 1879 shall be made by a Bench of two Judges.
