Section 60 in Gauhati Municipal Corporation Act, 1971
60. Election petition.
(1)No election shall be called in question except by an election petition presented in accordance with the provisions of this section(2)Such election petition shall be presented to the prescribed authority within forty-five days from the date on which the result of the election is notified;(3)An election petition calling in question any such election may be presented on one or more of he grounds specified in Section 62, by any candidate at such election or, by any elector of the ward concerned;(4)An election petition -(a)Shall contain concise statement of the material facts on which the petitioner relies;(b)Shall with sufficient particular set forth the ground or grounds on which the election is called in question;(c)Shall be signed by the petitioner and verified in the manner laid down in the Code of Civil Procedure, 1908 for the verification of pleadings; and(d)Shall be accompanied by a sum of rupees two hundred and fifty for election petition.
