Section 32(2) in The Rajasthan High Court Ordinance 1949
(2)If, on an application made by the Advocate General, the High Court is satisfied that a case pending in a Court subject to its superintendence and control involves or is likely to involve any such question as is referred to in sub-section (1), the High Court may transfer such case to its own file for trial.Law to be Administered by the High Court
