Section 324 in Rules of the High Court of Judicature for Rajasthan, 1952
324. Contempt of Court.
(1)Where an application for the taking of proceedings in contempt of Court is presented before a Judge other than the Chief Justice he shall direct that it be laid before the Chief Justice for orders. And the Registrar shall, on receipt of a report against any person of contempt of Court, lay the papers before the Chief Justice for orders.(2)The provisions of sub-rule (1) shall not be applicable in cases where the contempt consists in disobedience of a judicial order of the High Court. In such cases, the Bench concerned may pass appropriate orders and the application or report need not be laid before the Chief Justice for orders.(3)Where an order has been made directing that notice be issued to any person to show cause why he should not be punished for contempt of Court, a date shall be fixed for hearing and notice thereof in the prescribed form given to the person concerned as also to the Government Advocate. The notice shall contain a substance of the allegations made against such person and require him to appear unless otherwise ordered in person before the Court at the time and on the date specified therein to show cause why he should not be punished for contempt of Court.
