- 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 Gujarat at Ahmedabad;(d)"the Judge" shall mean the Judge of the High Court of Gujarat at Ahmedabad who has 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
