Section 16 in Rules of the High Court of Judicature for Rajasthan, 1952
16. Administrative Committee.
(1)A Committee of Judges shall be formed composed of the Chief Justice, the Administrative Judge and such other Judge or Judges, as the Chief Justice may, from time to time appoint. This Committee shall be called the Administrative Committee.(2)Subject to these Rules, the Administrative Committee shall act for the Court in its administrative business in respect of the matters enumerated in rule 17.
