Section 79 in Uttar Pradesh Municipal Corporation Act, 1959
79. Rules regarding decision of disputes relating to elections.
- The State Government may make rules with respect to the following matters:(a)appointment and remuneration of staff for District Judges trying election petitions;(b)abatement and withdrawal of election petitions;(c)dismissal of election petitions for non-appearance, non-prosecution or non-compliance with orders of court and with the provisions of the Act and orders made thereunder;(d)procedure at hearing of election petitions;(e)powers of District Judge trying election petitions;(f)place of trial;(g)deposit of security and additional security;(h)refund and forfeiture of security deposits;(i)recovery of costs awarded under Section 70;(j)substitution of parties;(k)consignment and weeding out of records of decisions of election petitions;(l)any other matter about which provision is necessary in the opinion of the State Government.
