Section 11 in The Rajasthan High Court Ordinance 1949
11. Seal of the High Court.
- The High Court shall have and use as occasion may require a seal bearing a device and impression of the coat of Arm of Rajasthan with an exergue or label surrounding the same with the inscription "The Seal of the High Court of Judicature for Rajasthan". The said seal shall be delivered to and kept in the custody of the Chief Justice or of an officer of the Court from time to time nominated by the Chief Justice:Provided that until such a seal is prepared the High Court may use a rubber stamp bearing the said inscription.
