Section 347 in Rules of the High Court of Judicature for Rajasthan, 1952
347. Signing of notices and warrants.
(a)All summonses and notices issued by the Court in criminal cases shall be signed by the Deputy Registrar. Assistant Registrar or the Superintendent. Judicial.(b)All warrants issued by the Court in criminal cases shall be signed by the Registrar, the Deputy Registrar or the Assistant Registrar.
