Section 18 in Rules of the High Court of Judicature for Rajasthan, 1952
18. Consultation how made.
- The consultation with Judges and the Administrative Committee, referred to in Rules 15 and 17 respectively, shall be made either by circulating the Papers connected with the matter among the Judges or the Administrative Committee, as the case may be, or by laying the matter before a meeting of the Judges or the Administrative committee called by the Chief Justice.
