Section 15 in The Maharashtra Village Panchayats Act, 1959
15. Determination of validity of elections; enquiry by Judge; procedure.
(1)If the validity of any election of a member of a panchayat is brought in question by [any candidate at such election or by] [These words were inserted by Maharashtra 36 of 1965, Section 9(1).] any person qualified to vote at the election to which such question refers [such candidate or person] [These words were substituted for the words 'such person' by Maharashtra 36 of 1965.] may, at any time within fifteen days after the date of the declaration of the result of the election, apply [* * * * *] [The portion from '(a) in the Hyderabad area' to 'transferred territories' was omitted by the Maharashtra Adaptation of Laws (State and Concurrent Subject) Order, 1960.] to the Civil Judge (Junior Division) and if there be no Civil Judge (Junior Division) then to the Civil Judge (Senior Division) (hereafter, in each case referred to as "the Judge") having ordinary Jurisdiction in the area within which the election has been or should have been held for the determination of such question.(2)Any enquiry shall thereupon be held by the Judge and he may after such enquiry as he deems necessary pass an order, confirming or amending the declared result, or setting the election aside. For the purposes of the said enquiry the said Judge may exercise all the powers of a Civil Court, and his decision shall be conclusive.[If the election is set aside, a date for holding a fresh election shall forthwith be fixed under section 11 [or section 30A- 1A, as the case may be] [ This portion was added by Maharashtra 36 of 1965, Section 9(2).].] [This Explanation was added by Maharashtra 44 of 2000, Section 2 (b).](3)All applications received under sub-sections (1)-(a)in which the validity of the election of members to represent the same ward is in question, shall be heard by the same Judge, and(b)in which the validity of the election of the same member elected to represent the same ward is in question; shall be heard together.(4)Notwithstanding anything contained in the Code of Civil Procedure, 1908, the Judge shall not permit (a) any application to be compromised or withdrawn or (b) any person to alter or amend any pleading unless he is satisfied that such application for compromise or withdrawal or the application for such alteration or amendment is bona fide and not collusive.(5)(a)If on holding such enquiry the Judge finds that a candidate has for the purpose of the election committed a corrupt practice within the meaning of subsection (6) [* * *] [The words 'or submitted a false claim or a false Caste Certificate' were deleted by Maharashtra 37 of 2007, Section 4, w.e.f. 21.12.2006.] he shall declare the candidate disqualified for the purpose of that election and of such fresh election as may be held under [sub-section (2)] [These words, brackets and figure were substituted for the word and figures 'section 17' by Maharashtra 36 of 1965, Section 9(3).] and shall set aside the election of such candidate if he has been elected.(b)If, in any case to which clause (a) does not apply, the validity of an election is in dispute between two or more candidates, the Judge shall after a scrutiny and computation of the votes recorded in favour of each candidate, declare the candidate who is found to have the greatest number of valid votes in his favour to have been duly elected:Provided that, for the purpose of such computation no vote shall be reckoned as valid if the Judge finds that any corrupt practice was committed by any person known or unknown, in giving or obtaining it:Provided further that, after such computation if an equality of votes is found to exist between any candidates and the addition of one vote will entitle any of the candidates to be declared elected, one additional vote shall be added to total number of valid votes found to have been received in favour of such candidate or candidates, as the case may be, selected by lot drawn in the presence of the Judge in such manner as he may determine.(6)A person shall be deemed to have committed a corrupt practice,-(a)who, with a view to inducing any voter to give or to refrain from giving a vote in favour of any candidate, offers or gives any money or valuable consideration, or holds out any promise of individual profit, or holds out any threat of injury to any person, or(b)who with a view to inducing any to stand or not to stand or to withdraw from being a candidate at an election, offers or gives any money or valuable consideration or holds out any promise of individual profit or holds out any threat of injury to any person, or(c)who hires or procures, whether on payment or otherwise, any vehicle or vessel for the conveyance of any voter (other than the person himself, the members of his family or his agent) to and from any polling station:Provided that, the hiring of a vehicle or vessel by a voter or by several voters at their joint cost for the purpose of conveying him or them to or from any such polling station shall not be deemed to be corrupt practice under this clause if the vehicle or vessel so hired is a vehicle or vessel not propelled by mechanical power:Provided further that, the use of any public transport vehicle or vessel or any tram-car or railway carriage by any voter at his own cost for the purpose of going to or coming from any such polling station shall not be deemed to be a corrupt practice under this clause.Explanation 1. - A corrupt practice shall be deemed to have been committed by a candidate, if it has been committed with his knowledge and consent, or by a person who is acting under the general or special authority of such candidate with reference to the election.Explanation 2. - "A promise of individual profit" does not include a promise to vote for or against any particular measure which may come before a panchayat for consideration, but subject thereto, includes a promise for the benefit of the person himself or any person in whom he is interestedExplanation 3. - The expression "vehicle" means any vehicle used or capable of being used for the purpose of road transport, whether propelled by mechanical power or otherwise, and whether used for drawing other vehicle or otherwise.(7)[ If the validity of any election is brought in question only on the ground of an error made by the Officer charged with carrying out the rules made in this behalf under section 176 read with sub-section (2) of section 10 and section 11, or of an irregularity or informality not corruptly caused, the Judge shall not set aside the election.] [Sub section (7) was added by Maharashtra 34 of 1970, Section 4.]
