Section 745D in Rules of the High Court of Judicature for Rajasthan, 1952
745D.
Election petitions shall be presented, either in person or by an advocate duly authorised in this behalf by the party concerned, to the Registrar of the High Court or to such other officer as the said Registrar may, with the approval of the Chief Justice, by special or general orders passed from time to time, appoint in this behalf.
