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State of Rajasthan - Section

Section 490 in The General Rules (Civil), 1986

490.

Courts shall see the following instructions for the dress of Military Officers, Soldiers or Police Officers before a Civil Court are observed:-
(1)An Officer of Military or Soldier or Police Officer required to attend a Court in his official capacity should appear in uniform. Attendance in an official capacity, includes attendance:-
(a)as witnesses, when evidence has to be given of matters which come under the cognizance of the officer or soldier in his official capacity;
(b)by an officer for the purpose of watching case on behalf of Soldier or Soldiers under his command;
(2)A Military Officer, Soldier or Police Officer required to attend a court otherwise than in his official capacity may appear in either in plain clothes or uniform.
(3)An Officer or Soldier shall not wear his sword or side arms if he appears in the character of an accused person or under military arrest or if the Presiding Officer of the court think it necessary to require the surrender of his arms, in which case a statement of the reason for making the order shall be recorded by the Presiding Officer and, if the military authorities so request forwarded for the information to the Commander-in-chief.
(4)Fire arms shall under no circumstances be taken into court.
(5)An officer with a European style head dress will remove the same while the Judge is present, except when he is on duty under arms with a party or escort inside the Court.[491. Court dress for officers and lawyers. -The following distinctive costume shall be worn by Presiding Officers of the Civil Courts and by Advocates and pleaders practicing in such Courts:-Black Coat (Buttoned up or of open collar) or achkan with bands; with a black coat, white shirt and white/black/gray/black and white striped trousers and with the achken, a churidar pajama or white/black/gray/black and white striped trousers shall be worn. The lady Presiding Officers and lady Advocates appearing before the Civil Courts shall wear a white saree without border or with sobar border and white Blouse or white Salwar Kurta alongwith open neck or open collar black coat with white bands.] [Substituted by Notification No. 1/S.R.O./2006, dated 5.5.2006-Rajasthan Gazette, Extraordinary, Part IV-C(I), dated 11.5.2006, page 19. = 2006 RSCS/Part II/page 500/H. 353]