Section 95 in The Rajasthan Waqf Board (Election of Members) Rules, 1999
95. Who may present election petition.
(1)A petition under Rule 94 may, in relation to an election from an electoral college, be presented by any candidate from that electoral college at the election.Explanation. - The petitioner shall be deemed to have duly presented, if it is delivered by the person making the petition or by person authorised in writing in this behalf by the person making the petition.(2)No petition shall be deemed to have been duly presented under these rules unless the petitioners deposits a sum of Rs. 500/- alongwith the petition by way of security for the costs of the opposite party.(3)The petitioner shall also send a copy of the petition under a certificate of posting to the Chief Election Authority.
