Section 145U in The Gujarat Co-Operative Societies Act, 1961
145U. Disputes relating to elections to be submitted to the [Tribunal] [Substituted for the words 'State Government' by Gujarat 23 of 1982].
(1)Notwithstanding anything contained in Section 96 or any other provisions of this Act, any dispute relating to an election shall be referred to the [Tribunal] [Substituted for the words 'State Government' by Gujarat 23 of 1982],(2)Such reference may be made by an aggrieved party by presenting an election petition to the [Tribunal] [Substituted for the words 'State Government' by Gujarat 23 of 1982] :Provided that no such petition shall be made till after the final result of the election is declared and where any such petition is made it shall not be admitted by the [Tribunal] [Substituted for the words 'State Government' by Gujarat 23 of 1982] unless it is made within two months from the date of such declaration :Provided further that, the [Tribunal] [Substituted for the words 'State Government' by Gujarat 23 of 1982] may admit any petition after the expiry of that period, if the petitioner satisfies the [Tribunal] [Substituted for the words 'Government' by Gujarat 23 of 1982] that he had sufficient cause for not preferring the petition within the said period.(3)In exercising the functions conferred on it by or under this Chapter, the [Tribunal] [Substituted for the words 'State Government' by Gujarat 23 of 1982] shall have the same powers as are vested in a Court in respect of-(a)proof of facts by affidavit;(b)summoning and enforcing the attendance of any person and examining him on oath;(c)compelling discovery or the production of documents, and(d)issuing commissions for the examination of witnesses.In the case of any such affidavit, an officer appointed by the [Tribunal] [Substituted for the words 'State Government' by Gujarat 23 of 1982] in this behalf may administer the oath to the deponent.(4)[Subject to any regulations] [Substituted for the words 'Subject to any rules' by Gujarat 23 of 1982] made by the [Tribunal] [Substituted for the words 'State Government' by Gujarat 23 of 1982] in this behalf, any such petition shall be heard and disposed of by the [Tribunal] [Substituted for the words 'State Government' by Gujarat 23 of 1982] as expeditiously as possible. An order made by the [Tribunal] [Substituted for the words 'Government' by Gujarat 23 of 1982] on such petition shall be final and conclusive and shall not be called in question in any Court.
