Section 12 in The Punjab State Election Commission Act, 1994
12. State Government to decide disputes regarding disqualification.
(1)If any question arises as to whether a member or any Panchayat or Municipality has become subject to any of the disqualifications specified in Article 243F or 243V of the Constitution of India or in section 11, the question shall be referred for decision of the State Government and his decision shall be final.(2)Before giving any decision on such question, the State Government shall obtain the opinion of the Election Commission and shall act according to such opinion.
