Section 12C(1) in The U.P. Panchayat Raj Act, 1947
(1)The election of a person as Pradhan [* * *] [Omitted by U.P. Act 9 of 1994.] or as member of a Gram Panchayat [***] [Omitted 'including the election of a person appointed as the Panch of a Nyaya Panchayat under Section 43' by U.P. Act No. 6 of 2017.] 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)the election has not been a free election by reason that the corrupt practice of bribery or undue 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; or(ii)by gross failure to comply with the provisions of this Act or the rules framed thereunder.
