Section 7(3) in The Rajasthan High Court Ordinance 1949
(3)If by reason of any temporary increase in the business of the High Court or by reason of arrears of work in the High Court, it appears to the Rajpramukh that the number of the Judges of the Court should be for the time being increased, the Rajpramukh may appoint persons duly qualified for appointment as Judges to be Additional Judges of the Court for such period not exceeding two years as he may specify.
