Section 102(1) in The Punjab State Election Commission Act, 1994
(1)Subject to the provisions of this Act and the rules made thereunder, every appeal against any order of the Election Tribunal, shall be heard and decided by the High Court as nearly as may be in accordance with the procedure applicable to the hearing and decision of an appeal from any final order passed by a court subordinate to the High Court in the exercise of its original civil jurisdiction and all the provisions of the Code of Civil Procedure, 1908 (Central Act 5 of 1908) and Rules and Orders of the High Court (including provisions as to the furnishing of security and the execution of any order of the court), shall so far as may be, apply in relation to such appeal.
