Section 18 in The Rajasthan Judicial Service Rules, 2010
18. Academic qualifications.
(1)No candidate shall be eligible for recruitment to the Service unless he holds a degree of Bachelor of Laws (Professional) of any University established by Law in India and recognised as such under the Advocates Act,1961.(2)Every candidate must possess a thorough knowledge of Hindi Written in Devnagari script and Rajasthani dialects and social customs of Rajasthan.
