Section 421(c) in Rules of the High Court of Judicature for Rajasthan, 1952
(c)Any, person, who holds the L.L.B. or any other higher or equivalent degree as mentioned in clause (b) whose name is borne on the roll of Advocates of any other High Court in the Union of India and who has practised as such Advocate for a period of not less than two years preceding his application for enrollment provided that such an Advocate gives an undertaking in his application to have his name removed from the roll of Advocates of that High Court within 6 months from the date of his admission to the Rajasthan High Court.
