Section 6 in Andhra Pradesh Municipalities (Decision of Election Disputes) Rules, 1967
6.
Every election petition shall be inquired into by the Election Tribunal as nearly as may be in accordance with the procedure applicable under the Code of Civil Procedure, 1908, to the trial of suits:Provided that it shall only be necessary for the Election Tribunal to make a memorandum of the substances of the evidence of any witness examined by him.Provided further that the Tribunal shall have the discrection to refuse, for reasons to be recorded in writing, to examine any witness if it is of the opinion that their evidence is not material for the decision of the petition or that the party tendering such evidence is doing so on frivolous grounds or with a view to delay the proceedings.Provided also that no witness or other person shall be required to state for whom he has voted at an election.Explanation. - The Election Tribunal shall have the powers which are vested in a Court under the Code of Civil Procedure, 1908, while trying a suit in respect of the following matters:-(a)discovery and inspection;(b)enforcing the attendance of witness and requiring the deposit of their expenses;(c)compelling the production of documents;(d)examining witness on oath;(e)reception of evidence taken on affidavit; and(f)issuing commissions for examination of witnesses and may summon and examine suo motu any person whose evidence appears to him to be material; and shall be deemed to be a civil court within the meaning of Sections 480 and 482 of the Code of Criminal Procedure, 1898 (V of 1898).
