Section 19 in The Rajasthan Higher Judicial Service Rules, 1969
19. Channel of submission of application.
- An application shall be submitted through the District Judge of the district in which the candidate is practising as an advocate, who shall send to the Court in respect of each applicant, his own estimate of the applicant's character and fitness for appointment to the service. Each application must be accompanied by the Matriculation or equivalent certificate, certificate stating the period for which he has practised as an advocate, certificate of character and such other documents as may be prescribed by the Court.
