Section 106(1) in The Bihar Panchayat Election Rules, 2006
(1)An election petition against any elected candidate may be filed under section 137 of the [Act] [The word as 'Ordinance' has been Substituted by Rule 6 of the Amdt. Rules 2007 as 'Act'. Published in Bihar Gazette (Extra-ordinary) dated 4.12.2007.] before the prescribed Court of Law within thirty days from the date of declaration of the election results.
