Section 96 in The Rajasthan Waqf Board (Election of Members) Rules, 1999
96. Contents and verification of election petition.
(1)The petition shall contain a concise statement of the material facts on which the petitioner relies and shall be signed by the petitioner and verified in the manner laid down in the Code of Civil Procedure, 1908 (Central Act V of 1908) for the verification of pleadings.(2)Any schedule or annexure to the petition shall also be signed by the petitioner and verified by him in the same manner as the petition.
