Section 2 in The Rajasthan High Court Ordinance 1949
2. Definitions.
- In this Ordinance, unless there is anything repugnant in the subject or context,-(a)"the Court" or "the High Court" means the High Court of Judicature for Rajasthan erected and established by this Ordinance;(b)"Chief Justice" means the Chief Justice of the High Court and includes a person appointed to act as Chief Justice;(c)"Government" means the Government of the United State of Rajasthan;(d)"Judge" includes the Chief Justice, a Judge other than the Chief Justice; an Additional Judge and an Acting Judge of the High Court; and(e)"State" means the United State of Rajasthan.
