Section 882 in Rules of the High Court of Judicature for Rajasthan, 1952
882. Confidential papers.
(1)No copy of, or extract from, any minute, letter or document on any administrative or confidential file of the Court shall be issued except under an order in writing of the Chief Justice countersigned by the Registrar. Every such order shall be kept in a file by the Registrar and he shall make a note thereof duly dated and signed by him or such minute, letter or document.(2)No copy or extract from, the minute book of the Administrative Committee shall be given except in accordance with any resolution passed at a meeting of the Administrative Committee.(3)[ No copy of, or extract from, the minute book of the Full Court or a Full Court circulation file marked confidential or secret shall be issued.] [Added by No. 5/SRO, dated 12-11-19; published in Rajasthan Gazette Part IV-C, dated 19-12-74 p. 424 (17)]
