Section 30 in Rules of the High Court of Judicature for Rajasthan, 1952
30. Proceedings to be recorded.
- The Registrar, or, in his absence, the Deputy Registrar, shall attend all Judges' meeting and meetings of the Administrative Committee and shall record in the respective minute books, the proceedings at such meetings. The record of the proceedings shall be preceded by a statement signed by the Registrar or the Deputy Registrar, as the case may be, showing which of the Judges attended the meeting and the business for which the meeting was called.Such record may be made either at the time of the meeting or subsequently from notes taken at the time by the Registrar or the Deputy Registrar, as the case may be.
