Section 58(2) in Rules of the High Court of Judicature for Rajasthan, 1952
(2)When a case is withdrawn from a court subordinate to the court under Article 228 of the Constitution, it shall be heard by a bench of two or more Judges specially appointed by the Chief Justice] [Substituted by No. 1/S.R.O., dated 19-8-1982; published in Rajasthan Gazette part I, dated 26-8-82, p. 91.].
