(6)(a)Where a dispute arises as to the validity of election of the Chairperson, or any member feeling aggrieved, may within fifteen days of the declaration of the result of the election, file a petition before the Tribunal for decision, and the decision of the Tribunal thereon shall be final;(b)No suit or other legal proceedings shall lie in any civil court in respect of any dispute or question or other matter relating to the election of Chairperson.
