Section 421(b) in Rules of the High Court of Judicature for Rajasthan, 1952
(b)Any person who holds the L.L.B. or any other higher or equivalent degree of any University established by law in the Union of India or who obtained any such degree from the University of Dacca, Lahore or Sind before August 15, 1947, or who has passed the Advocate's Examination held by the Bombay Bar Council constituted under the Indian Bar Councils Act, 1926, and (a) who has bona fide practised in one or more of Courts subordinate to the Rajasthan High Court for a period of not less than two years, or (b) who has held Judicial Office for a period of not less than five years in British India, Dominion of India or India, as the case may be; or in an Indian State, as defined in clause (2)(a) of Article 363 of the the Constitution of India.
