Section 472 in Rules of the High Court of Judicature for Rajasthan, 1952
472. List of valid nominations.
(a)As soon as may be, after the expiry of the period fixed for the receipt of nominations, a list of nominations admitted as valid shall be posted on the Notice Board of the High Court at Jodhpur and Jaipur and copies of the list shall also be sent to the President of the Bar Associations at Jodhpur and Jaipur.(b)The list of candidates shall be divided into two parts, the first containing the names of candidates to whom clause (a) of rule 468(i) applies and the second part containing the names of candidates to whom clause (b) of rule 468(i) applies.
