Section 54(c) in Rules of the High Court of Judicature for Rajasthan, 1952
(c)a Judge before whom any proceedings under The Indian Trusts Act, 1882 (Act No. II of 1882), The Companies Act, 1956 (Act No. I of 1956), The Designs Act 1911 (Act No. II of 1911) or The Patents Act. 1970 (Act No. 39 of 1970) is pending, may with the sanction of the Chief Justice, obtain the assistance of one or more other Judges for the hearing and determination of such proceedings or of any question or questions arising therein.]
