Section 745A in Rules of the High Court of Judicature for Rajasthan, 1952
745A. In these rules, unless the context otherwise requires.
-(a)"the Act" shall mean the Representation of the People Act 1951;(b)"the Code" shall mean the Code of Civil Procedure, 1908:(c)"the High Court" shall mean the High Court of Judicature for Rajasthan:(d)"The Judge" shall mean the Judge or Judges of the High Court of Judicature for Rajasthan who has or have been assigned by the Chief Justice under sub-section (2) of section 80 A of the Representation of the People Act, 1951, for the trial of election petitions.The Election Petition
