Section 103 in The Bihar Municipal Election Rules, 2007
103. Presentation of Election Petition.
(1)An Election Petition by a candidate or elector, calling in question any election shall be presented, in case of election of Councillors or Chief Councillor or Deputy Chief Councillor in the Nagar Panchayat, before the Munsif and in case of election of Councillors, Chief Councillor or Deputy Chief Councillor in the Municipal Council/Municipal Corporation, before the sub-judge, under whose jurisdiction the ward or the Municipality, as the case may be, is situated.(2)Such election petition shall be filed within thirty days from the date of publication of the results of Councillors or Chief Councillor/Deputy Chief Councillor, as the case may be.(3)When the period presented by sub-rule (2) of the presentation of an election petition expires on a day which is a public holiday within the meaning of Section 25 of the Negotiable Instruments Act, 1881, or has been notified by the State Government to be observed as a holiday in Government offices or courts, the petition shall be considered as having been presented in due time, if it is presented on the next succeeding day which is neither such a public holiday nor a day so notified.
