Section 11 in The Rajasthan Judicial Service Rules, 1955
11. Qualification.
- [(1) No candidate shall be eligible for recruitment to the service unless,-(a)he is a Bachelor of Laws (Two years Course under the old scheme) or Bachelor of Laws (Professional) of any University established by Law in India and recognised for the purpose by the Governor or a Barrister of England or Northern Ireland or a member of the faculty of Advocates in Scotland; and(b)he has not less than three years' practice as a lawyer.](2)Every candidate must posses a thorough knowledge of Hindi written in Devnagri Script.
