Section 121 in Punjab Panchayat Samitis and Zila Parishads Act, 1961
121. Election petition.-
(1)Any person who is a voter for the election of a Member may on furnishing the prescribed security and on such other conditions, as may be prescribed, within twenty days of the date of announcement of the result of an election, present to the prescribed authority, an election petition, in writing, against the election of any person as a Member, Vice-Chairman or Chairman of the Panchayat Samiti or Zila Parishad concerned.(2)The prescribed authority may-(a)if it finds, after such inquiry as it may deem necessary that a failure of justice has occurred, set aside the said election, and a fresh election shall thereupon be held;(b)if it finds that the petition is false, frivolous, or vaxatious, dismiss the petition and order the security to be forfeited to the Panchayat Samiti or Zila Parishad concerned, as the case may be.(3)Except as provided in this section, the election of a Member, Vice-Chairman or Chairman shall not be called in question before any authority or in any court.
