Section 44(1) in Rajasthan Municipalities Act, 2009
(1)The election of a Chairperson or Vice-Chairperson under Section 43 shall not be called in question except by an election petition presented to the District Judge having territorial jurisdiction, over the municipal area:Provided that where an election petition is presented as aforesaid to a District Judge, he may, for the reasons to be recorded in writing, transfer the same for hearing and disposal to a Judge subordinate to him.Explanation.- The District Judge or any other Judge to whom an election petition is or transferred and by whom it is heard in accordance with the provisions of this Section is hereinafter referred to as the Judge.
