Section 14(3) in U.P. Kshettra Panchayats (Removal of Disqualification and Settlement of Disputes Relating to Disqualification and Membership) Rules, 1994
(3)While making his orders under Rule 10, the Judge shall also pass orders about the recovery of cost and the refund of security deposit in accordance with the provisions of this rule and the District Magistrate, shall carry out the orders accordingly on receipt of a copy of the Judge's orders under Rule 13.AppendixForm I[Rule 4(1)]Application for removal of the disqualification under clauses (c), (e), (f), (g), (h), (i), (j), (k) or (l) of Section 13 of the Uttar Pradesh Kshettra Panchayats and Zila Panchayats Act, 1961
