Section 3(2) in Rajasthan Relief of Agricultural Indebtedness Rules, 1957
(2)No persons shall be appointed a Judge of a Debt Relief Court unless he(a)[is or has been a Munsif or Civil Judge] [Substitued by notification No. F.1 (1681) Rev./57, dated 1.5.1958 (Published in Rajasthan. Gazette, Part IV-C, Ex.-ord., date 2.5.1958];(b)has practised as an advocate for not less than five years or as a pleader for not less than seven years.
