Section 10 in The Bihar State Election Authority Act, 2008
10. Election Petition.
(1)(i)The election to any office of a body shall not be called in question except by an election petition as prescribed:Provided that if an election to any office of a body is under dispute, the election petition shall lie before such authority as is prescribed under the Act or Rule regulating such body or where administration and functioning of such body is not regulated by any statutory provision, before such Authority, which the State Government may prescribe by issuance of notification.(2)Parties to the petition. - A petitioner shall join as a respondent to this petition-(a)Where the petitioner, in addition to claiming a declaration that the election of all or any of the returned candidates is void, claims a further declaration that he himself or any other candidate has been duly elected, all the contesting candidates other than the petitioner, and where no such further declaration is claimed, all the returned candidates; and(b)Any other candidate against whom allegations of any corrupt practice are made in the petition.
