Section 15 in Telangana Panchayat Raj (Authority to dispose petitions in respect of Gram Panchayats, Mandal Praja Parishads and Zilla Praja Parishads) Rules, 2018
15.
(i)At the conclusion of the inquiry, the Election Tribunal shall declare whether the election of the Returned Candidate or Candidates is void under Rules 12 and 13.(ii)if he declares the election of the Returned Candidate or Candidates void, he shall further pass an order either;(a)declaring that any other party to the petition who has under these Rules claimed the seat has been duly elected; or(b)order a fresh election(iii)The order of the Election Tribunal under sub-rules (i) and (ii) shall be final.(iv)A copy of every order under sub-rule (i), or sub-rule (ii) shall be communicated to the Executive Authority of the Gram Panchayat, Mandal Praja Parishad and Zilla Praja Parishad, as the case may be, and the Election Authority.
