Section 14A(a) in The Rajasthan Subordinate Courts Case Flow Management Rules, 2006
(a)The High Court will conduct an examination on the subjects of Code of the Civil Procedure and Evidence Act. Only those advocates who have passed an examination conducted by the High Court on the subjects of Code of 'Civil Procedure' and Evidence Act, will be appointed as Commissioners for recording evidence. They will be ranked according to the marks secured by them.
