Section 14 in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961
14. Disputes as to membership or disqualification.
(1)If any dispute arises as to whether a person is a member of the Kshettra Panchayat under [clause (a)] [Substituted by U.P. Act No. 9 of 1994.] of sub-section (1) of Section 6, the dispute shall be referred in the manner prescribed to the State Government and the decision of the State Government shall be final and binding.(2)[ If any question arises as to whether a person has been lawfully chosen a member of a Kshettra Panchayat or has ceased to remain eligible to be such member the question shall be referred in the manner prescribed to the Judge, whose decision shall be final and binding.] [Substituted by U.P. Act No. 9 of l994.](3)If the Judge decides that the member was not lawfully chosen [x x x] [Omitted by U.P. Act 9 of 1994.] or has ceased to remain eligible to be a member of the Kshettra Panchayat such member shall cease to be a member of the Kshettra Panchayat from the date of such decision.
