Section 444(a) in Rules of the High Court of Judicature for Rajasthan, 1952
(a)A pleader or Mukhtar of any High Court in any of the convenanting State of Rajasthan, as they existed on 6th April, 1949, and who by virtue of his enrollment as such pleader or Mukhtar, was not entitled to practise in all the subordinate Courts of that State, but only in certain specified subordinate Courts or classes of subordinate Courts, may be admitted as a pleader, second grade.
