Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Rajasthan - Section

Section 439 in Rules of the High Court of Judicature for Rajasthan, 1952

439. Distinctive costumes for Advocates.

- The following distinctive costumes shall be worn by Advocates practising in the High Court.
(i)By Advocates-a black gown of alpaca or other stuff made after the pattern of a King's Counsel's gown, with bands.
(ii)If an Advocate desires to wear a head-dress of any kind, he should wean a turban.
(iii)All Advocates when appearing in the Court shall wear black coats or 'achkans'.
The operation of the rule regarding the wearing of gown may be suspended in the summer season for such period, as may be fixed each year by the Chief Justice.Section-BQualifications and admissions of Pleaders