Section 2(1) in Rajasthan Vexatious Litigation (Prevention) Act, 2015
(1)An application for declaring a person as a vexatious litigant may be filed before the High Court -(a)by the Advocate General; or(b)by the Registrar General of the High Court; or(c)with the leave of the High Court, by a person against whom another person has instituted or conducted proceedings, civil or criminal.
