Section 17 in The U.P. Shri Badrinath and Shri Kedarnath Temples Rules, 1967
17. Period of limitation and authority to whom election petition is to be presented.
- Within thirty days of the date of the declaration of the result of the election under sub-rule (1) of Rule 14 the candidate or his proposer or seconder or any voter may present in person or by registered post a petition in respect of the election to the Returning Officer concerned accompanied by a receipt showing that a deposit of rupees two hundred only has been made in a Government Treasury or any branch of the State Bank of India as security. The Returning Officer shall forward the petition to the authority concerned appointed under rule 16 within ten days of the receipt of the petition by him.
