Section 99 in The Rajasthan Waqf Board (Election of Members) Rules, 1999
99. Hearing of petition.
- The procedure provided in the Code of Civil Procedure, 1908 (Central Act V of 1908) with regard to suits, shall, in so far as it can be made applicable, be followed the hearing of the petition:Provided that-(a)any two or more petitions relating to the election of the same person shall be heard together;(b)the District Judge shall not be required to record evidence in full but shall only made a memorandum thereof sufficient in his opinion for the purpose of deciding the petition;(c)the petitioner may, at any stage of the processing he asked to give further security for the payment of the costs likely to be incurred by any respondent;(d)the District Judge shall only be bound to require the production of, or to receive so much evidence, oral and documentary as he considers necessary; and(e)no witnesses or other person shall be required to state for whom he shall voted at the election.
