Section 108ZO in Jammu and Kashmir Panchayati Raj Rules, 1996
108ZO. Election Petitions.
(1)An appeal against the election of elected members and Chairperson/ Vice-Chairperson of the District Development Council shall lie to the authority as may be notified by the Government within a period of 30 days from date of declaration of results.(2)On receipt of the appeal under sub-rule (1), the appellate authority shall fix the time, place and the date of hearing of the appeal, such date not being more than seven days after the date of receipt of the appeal.(3)At the fixed date and place the authority shall hear the appeal and pass such orders as it may deem fit.(4)The orders passed under sub-rule (3) shall be final.
