Section 78 in Haryana Municipal Corporation Election Rules, 1994
78. Election petition.
(1)No election of a member shall be called in question except by an election petition presented to the Tribunal.(2)An election petition against the return of a candidate to an election or against the return of Mayor or Senior Deputy Mayor or Deputy Mayor or against unsuccessful candidate with a view to his disqualification on the ground of a corrupt practice or material irregularity in the procedure shall be in writing signed by a person who was a candidate at such election or an elector.
