Section 17 in Rules of the High Court of Judicature for Rajasthan, 1952
17. Matters on which the Administrative Committee shall be consulted.
- The Administrative Committee shall be consulted on the following matters, namely-(a)the issue of general letters to subordinate courts;(b)the issue of directions regarding the preparation of returns and statements; and(c)any other matter which the Chief Justice or the Administrative Judge may desire to be brought before it.
