Section 6 in U.P. Zila Panchayats (Settlement of Dispute Relating to Membership) Rules, 1994
6. Relief that may be claimed by the petitioner.
- A petitioner may claim any or all of the following reliefs :(a)that the choosing of a person as member of the Zila Panchayat is void, or that the member concerned has ceased to remain eligible for such membership ;(b)that the choosing of a person as a member is void, and that he himself or any other candidate has been duly chosen.
