Section 9(1) in Rajasthan Opium Smoking Prohibition Act, 1950
(1)Appointments of persons to be, and the posting and promotion of District Judges shall be made by the [Governor] [Substituted with effect from 1-11-1956 vide Part I of the Fourth Schedule of the Rajasthan Adaptation of Law (on State and Concurrent Subjects) Order, 1956, published in the Rajasthan Gazette, Part IV-C, Extraordinary', dated 1-11-1956.] in consultation with the High Court.
