Section 5 in U.P. Zila Panchayats (Settlement of Dispute Relating to Membership) Rules, 1994
5. Form, etc. of petition.
(1)A petition presented under Rule 4 shall state the grounds on which the member of the Zila Panchayat is alleged to have been wrongly chosen or is alleged to have ceased to remain eligible to be a member.(2)A person whose membership is questioned under Rule 4 shall be made a respondent to the petition.(3)Where a relief under clause (b) of Rule 6 is claimed every unsuccessful candidate shall be made respondent to the petition.
