Section 354 in Rules of the High Court of Judicature for Rajasthan, 1952
354. Persons liable to serve as Jurors.
- Every male person who-(i)is above twenty-one and below sixty years of age;(ii)resides or personally works for gain within the local limits of the district of Jodhpur or Jaipur as the case may be; and(iii)who-(a)is the occupier of a house situated within the said local limits of the annual value of not less than Rs. 400: or(b)owns immovable property within the State of Rajasthan of the value of not less than Rs. 3,000; or(c)is in receipt of an income of not less than Rs. 125 per mensem;shall, subject to the exceptions mentioned in the next following rule be liable to serve as a Juror at the criminal sessions of this Court.
