Section 117 in The West Bengal Panchayat Act, 1957
117. Election disputes.
(1)The election of a person as the Adhyaksha or Upadhyaksha or as a member of a Gram Panchayat or as the Pradhan or Upa-Pradhan or as a member of an Anchal Panchayat or as the Pradhan Vicharak or as a member of a Nyaya Panchayat shall not be called in question in any Court :Provided that an application questioning the election may be presented to such authority within such time and in such manner as may be prescribed.(2)The hearing of the application, the procedure to be followed at such hearing and the disposal of the application shall be in accordance with such rules as may be prescribed.(3)No Court shall grant an injunction -(i)to postpone the election of -(a)a member of a Gram Panchayat or an Anchal Panchayat, or(b)an Adhyaksha, Upadhyaksha, Pradhan, Upa-Pradhan, Vicharak or Pradhan Vicharak of a Nyaya Panchayat', or(ii)to prohibit a person, declared to have been elected under this Act, from taking part in the proceedings of a Gram Panchayat, Anchal Panchayat or Nyaya Panchayat, as the case may be, of which he has been elected Adhyaksha, Upadhyaksha, Pradhan, Upa-Pradhan, Vicharak, Pradhan Vicharak or a member; or(iii)to prohibit the members formally elected or appointed to a Gram Panchayat, Anchal Panchayat or Nyaya Panchayat, as the case may be, under this Act, from entering upon their duties.Transitory Provisions
