Section 103(1) in The Manipur Panchayati Raj Act, 1994
(1)The Government shall constitute Election Tribunal consisting of one member to be appointed by that Government to dispose of:-(i)all election petitions challenging elections to a Panchayat;(ii)matters relating to disqualification of a member of the Panchayat; and(iii)any other election matter, in such manner as may be prescribed.
