Section 100 in The Rajasthan Waqf Board (Election of Members) Rules, 1999
100. Power of court hearing petition.
- The District Judge hearing a petition shall have the same powers and privileges as a Judge of a civil court when trying a suit and may for the purpose of serving any notice or issuing any process or doing any other thing employ an officer, clerk or peon attached to his court:Provided that no injunction or stay order shall be issued restraining the person, whose election is questioned, from exercising the power and performing the duties as member of the Board under the Act or under any rule made thereunder.
