Section 9 in U.P. Kshettra Panchayats (Removal of Disqualification and Settlement of Disputes Relating to Disqualification and Membership) Rules, 1994
9. Abatement of petitions.
(1)A petition claiming a declaration mentioned in clause (a) of sub-rule (6) of Rule 7, shall abate on the death of the person whose membership is questioned.(2)A petition shall abate on the death of the sole petitioner or of the survivor of several petitioners.(3)If any petitioner claims the declaration mentioned in clause (b) of sub-rule (6) of Rule 7, and the person whose membership is questioned dies, the Judge shall cause notice of such event to be published in the Gazette and the petitioner may within fourteen days of the publication apply to be substituted in place of the deceased and shall be entitled to continue the proceedings upon such terms as the Judge may think fit.
