Section 15(19) in First Statutes of the University of Udaipur
(19)Contents of petition.-An election petition shall-(a)Contain a concise statement of the material facts on which the petitioner relies;(b)Set forth full particulars of any corrupt practice that the petitioner alleges; including the names of the parties alleged to have committed such corrupt practices and the date and places of commission of each such practice; and(c)Shall be signed the petitioner in the presence of a Dean, Associate Dean, Director, or a Magistrate of the rank not lower than that of the Magistrate First Class or a subordinate Judge or any other Gazetted Officer.
