Section 3(a) in The Rajasthan District Courts Ministerial Establishment Rules, 1986
(a)"Appointing Authority" means the District and Sessions Judge or, to the extent the authority delegated to him, such officer, to whom the authority to make appointments to the staff may be delegated by the District and Sessions Judge, with the approval of the High Court.(aa)[ "Recruiting Authority" means Registrar General of the High Court or any other officer authorized by the High Court.] [Inserted by Notification No. G.S.R. 118, dated 1.12.2015 (w.e.f. 5.3.1986).]
