Section 745A(d) in Rules of the High Court of Judicature for Rajasthan, 1952
(d)"The Judge" shall mean the Judge or Judges of the High Court of Judicature for Rajasthan who has or have been assigned by the Chief Justice under sub-section (2) of section 80 A of the Representation of the People Act, 1951, for the trial of election petitions.
