Section 63 in Rules of the High Court of Judicature for Rajasthan, 1952
63. Vacation Judges.
(1)Criminal work shall continue to be dealt with during the long vacation by such Judges, as may appointed for the purpose by the Chief Justice.(2)Subject to any general or special order of the Chief Justice, Vacation Judges shall, in the absence of the Chief Justice, exercise Jurisdiction, as the case may be, in connection with the arrangement of Benches, listing of cases and other like matters.They may also exercise the original and appellate jurisdiction vested in the Court in any miscellaneous matter or any civil matter connected with, relating to or arising out of the execution of a decree, which may in their opinion, require immediate attention.Such jurisdiction may be exercised even in cases which are, under the Rules, cognizable by two or more Judges, unless such case is required by any other law to be heard by more than one Judge.
