Section 3(1) in Rajasthan Vexatious Litigation (Prevention) Act, 2015
(1)Subject to the provisions of sub-Section (2), when the High Court declares a person as a vexatious litigant under sub-Section (2) of Section 2, it shall also order that -(a)no proceedings, civil or criminal, shall be instituted by the said person in the High Court or any other court subordinate to the High Court; and(b)no proceedings, civil or criminal, if already instituted by the said person in the High Court or any other court subordinate to the High Court, shall be continued by him, without obtaining leave of the appropriate Court or the appropriate Judge.
