Section 6(2) in The Maharashtra Local Authority Members Disqualification Rules, 1987
(2)Before making any petition in respect of a councillor in relation to a municipal party and a Zilla Parishad party or a member in relation to a Panchayat Samiti party, [the petitioner shall satisfy himself] [These words were substituted for the words 'the petition shall satisfy himself' by G. N. of 16.3.1990.] that there are reasonable grounds for believing that a question has arisen as to whether such councillor or, as the case may be, member has become subject to disqualification under the Act.
