Section 10(2) in The Disputed Elections (Prime Minister And Speaker) Act, 1977
(2)The Authority shall dismiss the petition-(a)if the petition has not been presented within the period specified in sub-section (1) of section 5 ;(b)if the petition does not comply with the provisions of sub-section (3) or sub-section (4) of section 5 or section 6.Explanation.-An order dismissing a petition under this sub-section shall be deemed to be an order made under clause (a) of section 16.
