Section 7(2) in The Rajasthan High Court Ordinance 1949
(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.
