Section 106 in The Bihar Panchayat Election Rules, 2006
106. Election petition.
(1)An election petition against any elected candidate may be filed under section 137 of the [Act] [The word as 'Ordinance' has been Substituted by Rule 6 of the Amdt. Rules 2007 as 'Act'. Published in Bihar Gazette (Extra-ordinary) dated 4.12.2007.] before the prescribed Court of Law within thirty days from the date of declaration of the election results.(2)the following may be joined as respondents by the petitioner to his/her election petition -(a)Where the petitioner, claims to declare the election of all or any of the returned candidate as void in addition to his/her claim for any other candidate to be legally elected, in such a case all the contesting candidates other than the petitioner; and where no such additional claim has been made, all the candidates, and,(b)Any other candidate against whom allegation of any corrupt practices is made in the petition.
