(1)Whenever a question arises as to whether a Councillor has become disqualified under section 86 [or section 91, except clause (11)] [Substituted 'or section 91' by Act II of 1999, w.e.f. 2-10-1995.] after having been elected as such Councillor, any Councillor of a Municipality concerned or any other person entitled to vote at the election in which the Councillor was elected, may file a petition before the State Election Commission, for decision.[Provided that the Secretary or any Officer authorised by the Government in this behalf may refer such a dispute to the State Election Commission for decision.] [Added by Act 14 of 1999, w.e.f. 24-3-1999.]
