Section 13 in U.P. Kshettra Panchayats (Removal of Disqualification and Settlement of Disputes Relating to Disqualification and Membership) Rules, 1994
13. Communication of order and transmission of record.
(1)The Judge shall, as soon as may be after announcing the order made by him under Rule 10, send a copy thereof to the District Magistrate.(2)The Judge shall send the record of the case to the District Magistrate for being dealt with in such manner as may be specified by the State Government.
