Section 75(1) in Greater Hyderabad Municipal Corporation Act, 1955
(1)The Government may for the purpose of providing speedy disposal of election petitions in respect of an election under this Act, appoint any person who is or has been or is eligible to be appointed as a Judge of the High Court as an Election Tribunal (hereinafter referred to as the 'Tribunal') for such period as may be necessary, for trial of petitions in respect of an election under this Act:Provided that if there are only a limited number of such cases, the Government may, with the concurrence of the Chief Justice of the High Court, by notification specify a Court of District Judge to be an Election Tribunal to try the election petitions under this Act.
