Section 95(1) in The Rajasthan Waqf Board (Election of Members) Rules, 1999
(1)A petition under Rule 94 may, in relation to an election from an electoral college, be presented by any candidate from that electoral college at the election.Explanation. - The petitioner shall be deemed to have duly presented, if it is delivered by the person making the petition or by person authorised in writing in this behalf by the person making the petition.
