Section 4 in The Rajasthan High Court Ordinance 1949
4. Qualifications of a Judge.
(1)A person shall not be qualified to be a Judge of the High Court unless he-(a)has, for at least five years, held a judicial office in the State, or outside it, not inferior to that of a District Judge; or(b)has, for at least ten years, held a judicial office in the State or outside it not inferior to that of a Civil Judge or Judge of a Small Cause Court; or(c)has, for at least ten years, been a pleader or advocate of the High Court or of any Court of equal status of any covenanting State or any other State or Province of the Indian Union or two or more such courts in succession and is a Barrister of England or Ireland or a Member of the Faculty of Advocates in Scotland or a Law Graduate of the Rajputana University or of any recognised University in the Union of India.(2)In computing for the purposes of sub-section (1) the standing of a Barrister or a Member of the Faculty of Advocates or the period during which a person has been a pleader or an advocate any period during which the person has held judicial office after he became a Barrister, a Member of the Faculty of Advocates, or a pleader or an advocate, as the case maybe shall be included.(3)Notwithstanding anything hereinbefore contained no person who has attained the age of 60 years shall be entitled to be appointed a Judge of the High Court:Provided that persons, who, have retired as Judges of any Provincial High Court established by Royal Charter or Letters of Patent, may be so appointed if they have not attained the age of sixty five years.
