Section 17 in Khasi Hills Autonomous District (Appointment and Succession of Syiem, Deputy Syiem, Electors and Rangbah Shnong of Mylliem Syiemship) Act, 2007
17. Dispute regarding the election and confirmation of the Rangbah Shnong.
(1)If within thirty (30) days of the declaration of the result by the Syiem or Acting Syiem and his Executive Durbar, any dispute arises regarding any matter relating to or connected with the election and confirmation of the Rangbah Shnong, the party or parties concerned shall refer the dispute by a petition, to the Syiem or the Acting Syiem on payment of the prescribed fee for decision.(2)An appeal against such decision shall lie to the Executive Committee whose decision is final.(3)The appeal to the Executive Committee shall be filed within thirty (30) days from the date the order of the Syiem or the Acting Syiem and the Executive Durbar is communicated to the party or parties concerned accompanied by:(a)The certified copy of the order appealed against;(b)A petition fee as may be prescribed by the Executive Committee.
