Section 5 in The West Bengal District Planning Committee Act, 1994
5. Elections. -
(1)Subject to such rules as may be made by the State Government in this behalf and such directions as that Government may issue for the purpose, the District Magistrate shall coordinate and supervise all work in connection with the election of members to the Committee.(2)The District Magistrate shall appoint a Returning Officer and as many Assistant Returning Officers as may be necessary for the purpose of conducting the election of members to the Committee.(3)The powers and functions of the Returning Officer and the Assistant Returning Officers shall be such as may be prescribed.(4)If any dispute arises as to the validity of an election under this Act, any person entitled to vote at such election may, within thirty days after the date of the declaration of the results of such election, file a petition, calling in question such election, before the Divisional Commissioner having jurisdiction, and the order of the Divisional Commissioner in disposing of the petition shall be final.(5)Notwithstanding anything to the contrary contained in this Act or in any other law for the time being in force, no civil court shall have any jurisdiction to entertain any petition calling in question the validity of any election under this Act.
