Section 176(2) in Haryana Panchayati Raj Act, 1994
(2)A petitioner shall not join as respondent to his election petition except the following persons :-(a)where the petitioner in addition to challenging the validity of the election of all or any of the returned candidates claims a further relief that he himself or any other candidate has been duly elected, all the contesting candidates other than the petitioner and where no such further relief is claimed, all the returned candidates(b)any other candidate against whom allegations of any corrupt practices are made in the election petition.
