Section 355 in Rules of the High Court of Judicature for Rajasthan, 1952
355. Ineligibility for service as Juror.
- Any person-(a)who holds any office or employment in or under the Court;(b)who is a police officer or is engaged in any preventive service;(c)who has been convicted of a non-bailable offence;(d)who is suffering from such bodily or mental infirmity as incapacitates him from serving as a Juror; or(e)who is unable to understand the language of the Court, shall be ineligible for service as a Juror.
