Section 5 in The M.P. Panchayats (Election Petitions, Corrupt Practices and Disqualification for Membership) Rules, 1995
5. Contents of the petition.
- An election petition shall-(a)contain a concise statement of all material facts on which the petitioner relies;(b)set forth with sufficient particulars, the grounds on which the election is called in question;(c)be signed by the petitioner and verified in the manner laid down in the Code of Civil Procedure, 1908 (V of 1908), for the verifications of pleadings.
