Section 8 in The Maharashtra Local Authority Members Disqualification Rules, 1987
8. Decision of petitions.
(1)At the conclusion of the consideration of the petition, the Commissioner or, as the case may be, Collector shall, by order in writing -(a)dismiss the petition, or(b)declare that the councillor in relation to the municipal party and Zilla Parishad party or member in relation to the Panchayat Samiti party, in respect of whom the petition has been made has become subject to disqualification under the Act [and copies of the order] [These words were substituted for the words 'and the copies of the order' by G. N. of 16.3.1990.] shall be delivered or forwarded to the petitioner, the councillor or member in relation to whom the petition has been made and to the leader or [such municipal party or Zilla Parishad party] [These words were substituted for the words 'such municipal party and Zilla Parishad party', by G. N. of 16.3.1990.] or, as the case may be, Panchayat Samiti party, if any, concerned.(1A)[ Notwithstanding anything contained in these rules a petition or proceeding under these rules shall be heard and disposed of as expeditiously as possible and endeavour shall be made to dispose of the cases, as far as may be practicable, within a period of six months from the date of service of notice on the opponent.] [Sub-rule (1A) was inserted by G. N. of 28.11.1997.](2)Every decision declaring a councillor or as the case may be, a member to have become subject to disqualification under the Act shall be reported to the Municipal Corporation. Municipal Council, Zilla Parishad or, as the case may be, Panchayat Samiti forthwith.(3)Every decision referred to in sub-rule (1) shall be notified in the Maharashtra Government Gazette and copies of such decision shall be forwarded to the State Government.
