Section 61 in Rules of the High Court of Judicature for Rajasthan, 1952
61. Cases to be heard by two Judges.
- Save as otherwise provided by these Rules or other law or by any general or special order of the Chief Justice, every other case shall be heard and disposed of by a Bench of two Judges, provided that , on any day when there is only one Judge sitting on the Bench, such Judge may exercise jurisdiction which may be exercised by a vacation Judge during the vacation.
