Section 7(6) in U.P. Kshettra Panchayats (Removal of Disqualification and Settlement of Disputes Relating to Disqualification and Membership) Rules, 1994
(6)A petitioner may claim both or either of the following declarations :(a)that the choosing of a person as member of the Kshettra Panchayat is void, or that the member concerned has ceased to remain eligible for such membership;(b)that the choosing of a person as a member is void and that he himself or any other candidate has been duly chosen.
