Section 6(3) in The Maharashtra Local Authority Members Disqualification Rules, 1987
(3)Every petition -(a)shall contain a concise statement of the material facts on which the petitioner relies; and(b)shall be accompanied by copies of the documentary evidence, if any, on which the petitioner relies and where the petitioner relies on any information furnished to him by any person, a statement containing the names and addresses of such person and the gist of such information as furnished by each such person.
