Section 6 in U.P. Kshettra Panchayats (Removal of Disqualification and Settlement of Disputes Relating to Disqualification and Membership) Rules, 1994
6. Reference under sub-section (1) of Section 14 pertaining to disqualification.
(1)If any dispute as is referred to in sub-section (1) of Section 14 of the Act arises before any authority or an officer appointed in this behalf, the said authority or the officer shall refer the dispute alongwith all relevant records and his own comments to the State Government for the decision.(2)On receiving a reference under sub-rule (1) the State Government shall fix the date, time and place for hearing and shall give notice to the concerned parties.(3)The State Government shall, after affording a reasonable opportunity of hearing to the parties and after such other enquiry as it deems just and proper, give its decision on the question referred to it.(4)A copy of the decision under sub-rule (3) be sent to the Khand Vikas Adhikari of the concerned Kshettra Panchayat and to the Mukhya Adhikari of the Zila Panchayat who shall act in accordance with the said decision.
