Section 145W(1) in The Gujarat Co-Operative Societies Act, 1961
(1)An election petition shall-(a)contain a concise statement of the material facts on which the petitioner relies;(b)set forth full particulars of any corrupt practice that the petitioner alleges, including as full a statement as possible of the names of the parties alleged to have committed such corrupt practice and the date and place of the commission of each such practice; and(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 verification of pleadings:Provided that, where the petitioner alleges any corrupt practice, the petition shall also be accompanied by an affidavit in a support of the allegation of such corrupt practice and the particulars thereof.
