Section 22 in Rules of the High Court of Judicature for Rajasthan, 1952
22. Work to be submitted to the administrative Judge.
- All administrative business, except such business as has been specially allocated by the Chief Justice to any other Judge or a committee of Judges, all material correspondence, all returns and statements, except return to a precept or judicial order or explanation called for by a Judge or Judges, or copies of Judgments in sessions trials received monthly from Sessions Judges or references to the Court, shall be submitted by the Registrar to the Administrative Judge, together with his observations thereon, if any and may subject to these Rules, and to any special directions of the Justices, be disposed of by that Judge.
