Section 15(20) in First Statutes of the University of Udaipur
(20)Procedure.-The committee shall adopt the following procedure in hearing the election petition.-(i)All questions of facts involved shall be proved by evidence to be recorded by the Chairman under his direction and in his presence.(ii)Any appearance, application or fact in connection with the election petition may be made or done by the party in person or by his counting agent who is not a legal practitioner, and whose authority has been filed before and approved by the Chairman of the Committee. No witness or other person shall be required to state for whom he voted at election.(iii)The Chairman of the Committee mentioned in clause (16) above shall, as soon as may be, cause a copy of the election petition together with a copy of the schedules or annexures there to be served on such respondent at the expenses of the petitioner.(iv)All election petition in respect of the same election may, in the discretion of the Committee be tried separately or in one or more groups.(v)Each party to the election petitions shall prove his case by producing witnesses:Provided that the Chairman of the Committee may, in his discretion refuse to examine any witness, if he is of opinion that his or her evidence is not material for the decision of the petition or that the party for producing such witness is doing so on frivolous grounds or with a view to delay the proceeding.(vi)The reasonable expenses of the witnesses shall be paid by the party producing them and shall if the Committee so directs be or the part of the costs.(vii)The Committee may adjourn the hearings of the election petition on sufficient cause, on such conditions as it may think fit.
