Section 56 in Rules of the High Court of Judicature for Rajasthan, 1952
56. Cases to be heard by three Judges.
- The following matters shall be heard and disposed of by a Bench of three Judges, namely:-(a)a charge against an advocate in respect of any misconduct under the Indian Bar Councils Act. 1926:(b)a case for confirmation of a decree for dissolution of marriage made by a District Judge under the Indian Divorce Act, 1869.
