Section 14(2) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
(2)The State Government shall make rules for the conduct of such elections [including the provision for deposits to be made by candidates and for the return or forfeiture, and for] [These words were substituted for the words 'including the provisions for' Maharashtra 35 of 1963, Section 4.] [and appeal to the District Court] [These words were substituted for the words 'an appeal to a Judge not below the rank of a District Judge' by Maharashtra 6 of 1975, Section 4.] against the decision of a returning officer, accepting or rejecting the nomination paper and the finality of his decision, and subject to the provisions of sub-section (1) and of sections 15, 17 and 18, the election shall be conducted in accordance with those rules.
