- Except so far as may be otherwise provided by this Act or by rule, the procedure provide in the Code of Civil Procedure V of 1908 in regard to suits, shall so far as it is not inconsistent with this or any rule, and so far as it can be made applicable be followed in the hearing of election petitions :Provided that -(a)any two or more election petitions relating to the election of the same persons may be heard together;(b)the Tribunal shall not be required to record or to have recorded the evidence in full but shall make a memorandum of the evidence in its opinion for the purpose of deciding the case;(c)the Tribunal may at any stage of the proceedings, require the petitioner to give further security for the payment of all cost incurred or likely to be incurred by any opposite party and is within the time fixed be it or within such further time, as it may allow such security is not furnished may dismiss the petition.(d)the Tribunal for the purpose of deciding any issue, shall only be bound to require the production of, or to receive so much evidence, oral or documentary, as it consider necessary;(e)there shall be no appeal either on a question of law or fact and no application in revision against or in respect of the decision of the Tribunal;(f)the tribunal may review its decision on any point on the application of person, considering him aggrieved thereby if the application is presented within one month from the date of decision.
