Section 101(1) in The Punjab State Election Commission Act, 1994
(1)An application may be made to the Election Tribunal for stay of operation of an order made by it under section 87 or section 88 before the expiry of the period allowed for appealing therefrom and the Election Tribunal may, on sufficient cause being shown and on such terms and conditions, as it may think fit, stay the operation of the order, but no application for stay shall be made to the Election Tribunal after an appeal has been preferred to the High Court.
