Section 20(1) in The Bodoland Autonomous Council Act, 1993
(1)No election, shall be called in question except by an election petition presented in such manner as may be prescribed and before such authority as may be appointed by the Government, from time to time, by notification in the official Gazette :Provided that no person below the rank of a District Judge within the meaning of the Article 236 of the Constitution shall be appointed for the purpose.
