Section 14 in U.P. Zila Panchayats (Settlement of Dispute Relating to Membership) Rules, 1994
14. Grounds on which a candidate other than the chosen candidate may be declared to have been chosen.
- If the petitioner has claimed a declaration under clause (b) of Rule 6 and the Judge is satisfied that the petitioner is entitled to the said declaration he shall declare the membership of the returned candidate to be void, and further declare the petitioner or such other candidate as the case may be, to have duly chosen :Provided that the petitioner or such other candidate shall not be declared to be duly chosen, if it is proved that the choosing of such candidate would have been void if he had been a returned candidate and a petition had been presented disputing his being chosen.
