Section 4(1) in U.P. Zila Panchayats (Settlement of Dispute Relating to Membership) Rules, 1994
(1)If a dispute arises as to whether a person has been lawfully chosen under clause (b) of sub-section (1) of Section 18 the matter shall be referred by means of a written petition by any person who could legally be a candidate at such choosing to the Judge within thirty days' of the date of choosing.
