Section 3(2) in Rajasthan Vexatious Litigation (Prevention) Act, 2015
(2)It shall not be necessary for the person declared as a vexatious litigant to obtain leave in the following cases: -(a)where such person is instituting a proceeding in the appropriate Court or before appropriate Judge for the purpose of obtaining leave;(b)where, in any matter instituted against him, such person proposes to file or take appropriate proceedings to defend himself;(c)where, in a proceeding instituted or continued by such person after obtaining leave from the appropriate Court or the appropriate Judge, the said person proposes to file or take appropriate further proceedings.
