Section 8 in U.P. Kshettra Panchayats (Removal of Disqualification and Settlement of Disputes Relating to Disqualification and Membership) Rules, 1994
8. Procedure before the Judge.
(1)Except as may be otherwise provided in the Act or by these rules, the procedure provided in the Civil Procedure Code in regard to suits shall so far as it is not inconsistent with the Act or any provisions of the said rules and so far as it can be made applicable, be followed, in the hearing of petitions ;Provided that-(a)any two or more petitions relating to record the membership of the same person may be heard together;(b)the Judge shall not be required to record the evidence in full but shall make a memorandum of the evidence sufficient in his opinion for the purpose of deciding the case;(c)the Judge may, at any stage of the proceedings require the petitioner to give further cash security for the payment of the costs incurred or likely to be incurred by any respondent;(d)for the purpose of deciding any issue, the Judge shall only be bound to order production of or to receive only so much evidence, oral or documentary, as he considers necessary;(e)any person considering himself aggrieved by the decision may apply for review to the Judge within 15 days from the date of the decision and the Judge may thereupon review the decision on any point.(2)The provisions of the Indian Evidence Act, 1872 (Act No. 1 of 1872) shall, subject to the provisions of the Act and these rules, be deemed to apply in all respects in the proceedings for the disposal of the petition.
