Section 103 in The Manipur Panchayati Raj Act, 1994
103. Constitution of Election Tribunal.
(1)The Government shall constitute Election Tribunal consisting of one member to be appointed by that Government to dispose of:-(i)all election petitions challenging elections to a Panchayat;(ii)matters relating to disqualification of a member of the Panchayat; and(iii)any other election matter, in such manner as may be prescribed.(2)The Headquarter of the Tribunal shall be at such place as may be notified.(3)The decision of the Election Tribunal made under sub-section (1) shall be final.
