Section 475 in Rules of the High Court of Judicature for Rajasthan, 1952
475. Custody of voting papers.
- The Registrar, or in his absence, the Deputy Registrar shall provide for the custody of voting papers, which shall be kept in closed covers unopened until the time and date fixed for the counting and scrutiny of such voting papers. Due notice of such time and date (a) shall be given by post to all candidates, (b) shall be posted on the Notice Board of the High Court at Jodhpur and Jaipur and (c) shall also be sent to the President of the Bar Associations at Jodhpur and at Jaipur.
