Section 48(1) in U.P. Zila Panchayats (Election of Adhyaksha and UP-Adhyaksha and Settlement of Election Disputes) Rules, 1994
(1)If a dispute arises as to whether a person has become disqualified to be Adhyaksha or Up-Adhyaksha for the purposes of Section 19, the matter shall be referred by means of a written petition by any person whose name is registered as an elector in the electoral roll for a territorial constituency of the Zila Panchayat, to the Judge at any time during the currency of the term of the said Adhyaksha or Up-Adhyaksha, as the case may be.
