Section 357 in Rules of the High Court of Judicature for Rajasthan, 1952
357. Preliminary lists of common and special Jurors.
(1)The Clerk of the State shall prepare by the twenty-fifth day of March each year preliminary lists of common and special Jurors for Jodhpur and Jaipur respectively containing such numbers of names as he may consider fit of persons appearing to him after due inquiry to be qualified and liable under the foregoing rules to serve as Jurors. Such lists shall describe each person's style, calling, place of residence and the qualification which makes him liable to serve as a Juror and shall be signed by the Clerk of the State.(2)In preparing the list of special Jurors, the Clerk of the State shall keep in view the provisions of sub-section (2) of section 313 and section 325 of the Code of Criminal Procedure.
