Section 34(7) in The Bar Council of Rajasthan Election Rules, 1968
(7)The trial of an election petition shall as far as possible be governed by the Civil Procedure Code.[(7-A) That the quorum for the hearing before the Election Tribunal shall be of two members. However final judgment after hearing arguments shall be passed by the Tribunal consisting of all the three members.Explanation. - The term final judgment shall not include the order of dismissal of the Election Petition in the event of non-appearance of the Election Petitioner.] [Added by Notification No. BCR/Not. 3/Elect/1998, dated 22.1.1998, Published in Rajasthan Gazette Part VII, dated 29.1.1998, page 191(1), w.e.f. 29.1.1998.]
