(1)The election of a person as a member of a Gram Panchayat or Zilla Panchayat shall not be called in question except by an application presented to such authority within such time and in such manner as may be prescribed on the ground that:-(a)that the election has not been a free election by reason that the corrupt practice of bribery or under influence has extensively prevailed at the election; or(b)that the result of the election has been materially affected:-(i)by the improper acceptance or rejection of any nomination;(ii)by gross failure to comply with the provisions of this Act or the rules framed thereunder.
