Section 40 in U.P. Zila Panchayats (Election of Adhyaksha and UP-Adhyaksha and Settlement of Election Disputes) Rules, 1994
40. Orders of the Judge.
(1)If the Judge after making such inquiry as he deems fit finds in respect of any person whose election is called in question by a petition, that his election was valid, he shall dismiss the petition as against such person and award costs at his discretion.(2)If the Judge finds that the election of any person was invalid he shall either-(a)declare a casual vacancy to have been created, or(b)declare another candidate to have been duly elected and in either case may award costs at his discretion.
