Section 19 in The Rajasthan District Boards Act, 1954
19. Procedure.
- Except so far as may be otherwise provided by this Act or by rule thereunder, the procedure provided in the Code of Civil Procedure, 1908, in regard to suits shall, so far as it is not inconsistent with this Act or any rule and so far as it can be made applicable, be followed in the hearing of election petitions:Provided that -(a)any two or more election petitions relating to the election of the same person may be heard together:(b)the court shall not be required to record or have recorded the evidence in full but shall make a memorandum of the evidence sufficient in its opinion for the purpose of deciding the case;(c)the court may, at any stage of the proceedings, require the petitioner to give further security for the payment of all costs incurred or likely to be incurred by any respondent:(d)the court, for the purpose of deciding any issue shall only be bound to require the production of, or to receive, so much evidence, oral or documentary, as it considers necessary.
