Section 48 in Chandigarh Panchayat Election Rules, 1994
48.
(1)No election shall be called in question except by an election petition presented to the Election Tribunal within fifteen days from the date of the publication of the result of the election.(2)An election petition calling in question any election may be presented on the grounds specified in sub-rule (1) of rule 49 by any candidate at such election.(3)A petition shall join as respondents to his petition all the candidates at the election.
