Section 3 in Rajasthan Relief of Agricultural Indebtedness Rules, 1957
3. Establishment and jurisdiction of debt Relief Courts and the qualifications of their Judges.
(1) The State government shall by notification in the official Gazette, establish Debt Relief Courts under section 3 with such jurisdiction as it may fix from time to time.(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.
