Section 28 in The Rajasthan Bar Council (First Constitution) Rules, 1961
28. Determination of election disputes.
(1)Any dispute arising under Rule 26 shall be decided by the Chief Justice or any other Judge of the High Court nominated by the Chief Justice, and for the purpose of deciding the disputes the Chief Justice or such other Judges may hold such enquiry into the matter and in such manner as he may deem fit.(2)The decision of the Chief Justice or such other Judge shall be final.
