Section 6(1) in U.P. Kshettra Panchayats (Removal of Disqualification and Settlement of Disputes Relating to Disqualification and Membership) Rules, 1994
(1)If any dispute as is referred to in sub-section (1) of Section 14 of the Act arises before any authority or an officer appointed in this behalf, the said authority or the officer shall refer the dispute alongwith all relevant records and his own comments to the State Government for the decision.
