Section 135 in Tamil Nadu Panchayats (Elections) Rules, 1995
135. Other orders to be made by the Election Court.
- At the time of making an order under rule 134, the Election Court shall also make an order -(1)where any charge is made in the petition of any corrupt practice having been committed at the election, recording -(a)a finding, whether any corrupt practice has or has not been proved to have been committed at the election and the nature of that corrupt practice; and(b)the names of all persons, if any, who have been proved at the trial to have been guilty or any corrupt practice and the nature of that practice; and(2)fixing the total amount of costs payable and specifying the persons by and to whom the costs shall be paid:Provided that a person who is not a party to the petition shall not be named in the order under sub-clause (b) of sub-rule (1) unless -(a)he has been given notice to appear before the Election Court and to show-cause why he should not be so named; and(b)if he appears in pursuance of the notice, he has been given an opportunity -(i)of cross-examining any witness who has already been examined by the Election Court and has given evidence against him,(ii)of calling evidence in his defence, and(iii)of being heard.
