Section 7 in The Rajasthan High Court Ordinance 1949
7. Temporary and Additional Judges.
(1)If the office of the Chief Justice becomes vacant or if the Chief Justice is by reason of absence, or for any other reason, unable to perform the duties of the office, those duties shall, until some person appointed by the Rajpramukh to the vacant office has entered on the duties thereof, or until the Chief Justice has resumed his duties, as the case may be, be performed by such one of the other Judges of the High Court as the Rajpramukh may think fit for the purpose.(2)If the office of any other Judge of the High Court becomes vacant or if any such Judge is appointed to act temporarily as the Chief Justice, or is by reason of absence, or for any other reason, unable to perform the duties of his office, the Rajpramukh may appoint a person duly qualified for appointment, as a Judge to act as a Judge of the High Court and the person so appointed shall, unless the Rajpramukh thinks fit to revoke his appointment, be deemed to be a Judge of the High Court until some person appointed by the Rajpramukh to the vacant office has entered on the duties thereof or until the permanent Judge has resumed his duties.(3)If by reason of any temporary increase in the business of the High Court or by reason of arrears of work in the High Court, it appears to the Rajpramukh that the number of the Judges of the Court should be for the time being increased, the Rajpramukh may appoint persons duly qualified for appointment as Judges to be Additional Judges of the Court for such period not exceeding two years as he may specify.
