Section 13 in U.P. Zila Panchayats (Settlement of Dispute Relating to Membership) Rules, 1994
13. Orders of the Judge.
(1)(a)If the petition is found to be frivolous, the Judge shall dismiss the petition and award costs at his discretion.(b)As order for costs passed by the Judge shall be executed by him on an application made in that behalf in the same manner as if it were a decree passed by him in a suit.(2)If the Judge finds that the member against whom the petition has been filed was wrongly chosen under clause (b) of sub-section (1) of Section 18 has ceased to remain eligible for being chosen a member of the Zila Panchayat, he shall either-(a)declare a casual vacancy to have occurred, or(b)declare another candidate to have been duly chosen for the purposes of Section 18.
