Section 10 in The Rajasthan High Court Ordinance 1949
10. Place of sitting.
(1)The High Court shall sit at Jodhpur and such other place or places if any, as the Rajpramukh may from time to time appoint either permanently or for a specified period.(2)One or more of such Judges of the High Court, as the Chief Justice may nominate shall thereupon sit at such place or places accordingly.
