Section 16 in The Rajasthan District Boards Act, 1954
16. Form and presentation of petition.
(1)The petition shall be presented together with a deposit of fifty rupees as security for costs within fifteen days after the day on which the result of the election was announced and shall specify the ground or grounds on which the election of the respondent is questioned and shall contain a summary of the circumstances alleged to justify the election being questioned on such grounds.(2)The petition may be presented by any candidate in whose favour votes have been recorded and who claims in the petition to be declared elected in the room of the person whose election is questioned or by any elector of the constituency or by a person who claims that his nomination paper was improperly rejected.(3)The person whose election is questioned and where the petition claims that any other candidate shall be declared elected in the room of such person, every unsuccessful candidate who has polled more votes than such candidate shall be made a respondent to the petition.
