Section 43 in Jammu and Kashmir Panchayati Raj Act, 1989
43. Disputes regarding elections.
- The election of a person [as Sarpanch, Panch] [Substituted 'as Panch' by Act No. 4 of 2018, dated 17.7.2018.] of Halqa Panchayat or as a Chairman of the Block Development Council 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 grounds 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.
