Section 20 in The U.P. Shri Badrinath Temples Rules, 1940
20. Period of limitation and authority to whom election petition to be presented.
- Within thirty days of the date of the notification of the result of the election under sub-section (3) of Section 5 of the Act, the candidate or his proposer or seconder may present in person or by registered post a petition in respect of me election to the Returning Officer concerned and along with it, shall enclose a receipt showing that a deposit of rupees two hundred has been made in a Government or a Tehri State Treasury, as the case may be, as security. The Returning Officer shall forward the petition to the authority concerned appointed under Rule 19.
