Section 36 in The Rajasthan High Court Ordinance 1949
36. Single Judges and Division Courts.
- Any function which is hereby directed to be performed by the High Court in the exercise of its original or appellate jurisdiction may be performed by any Judge, or by any Division Court thereof, appointed or constituted by the Chief Justice for the purposes, and if such Division Court is composed of two or more Judges and the Judges are divided in opinion as to the decision to be given on any point, such point shall be decided according to the opinion of the majority of the Judges, if there be a majority, but, if the Judges are equally divided, they shall follow the procedure prescribed in that behalf in the Codes of Civil or Criminal Procedure according as the case is civil or criminal, and the case shall then be heard and disposed of in accordance with the provisions of the appropriate Code.Civil Procedure
