- (1.) Pertaining to elections under the Rajasthan Panchayati Raj Act, 1994, election disputes are governed by the Rajasthan Panchayat Raj (Election) Rules, 1994, in addition to the Parent Act.
(2.) Rule 81 of the Rajasthan Panchayati Raj (Election) Rules, 1994 reads as under:- "81. Who may present election petition.-(1) A petition under rule 80 may be presented by any candidate at such election. Explanation. - The petition shall be deemed to have been 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. (2) No petition shall be deemed to have been presented under these rules unless the petitioner deposits a sum of Rs. 500/- along with the petition by way of security for the costs of the opposite party. (3) The petitioner shall also send a copy of the petition under a certificate of posting to the District Election Officer (Panchayats) concerned."
(3.) Rule 84 reads as under:- "84. Appearance and acts.- Any appearance, application or act before the Judge may be made or done by the party in person or by a pleader duly appointed to act on his behalf.";