Section 20 in The Rajasthan District Boards Act, 1954
20. Powers of Election Court.
(1)Unless it is otherwise provided by rule made in this behalf, the Election Court shall have the same powers and privileges as a Judge of a Civil Court and may for the purpose of serving any notice or issuing any process or doing any other such thing, be entitled to employ, with the consent of the District Magistrate, any peon or other officer or clerk attached to the Court of the District Magistrate.(2)An order for costs or an order for the realisation of a security bond for costs, passed by the Election Court, may be sent by that court for execution to the Civil Judge having jurisdiction in the area within which the constituency concerned is situated and an order so sent shall be executed by the Civil Judge in the same manner as if it were an order passed by himself in a civil suit or proceeding.
