Section 145(4) in The Rajasthan Law And Judicial Department Manual, 1952
(4)If a certificate is refused by the High Court, the Law Officer concerned shall, without delay, intimate the fact through the Advocate-General to the Law and Judicial Department alongwith his advice whether an application for special leave to appeal should be field in the Supreme Court. The Law and Judicial Department shall then issue necessary instructions to the Standing Advocate-on-Record at New Delhi.
