Section 22 in Gujarat Metropolitan Planning Committees Rules, 2016
22. Appeal.
(1)Any person aggrieved by a decision of the Returning Officer either rejecting his own nomination / candidature or accepting the nomination of any other candidate, may-prefer an appeal against the order of the Returning Officer to the Election Authority within three days from the date on which the notice containing the names of the candidates accepted by the Returning Officer is affixed on the notice board under Rule 21; and shall ordinarily furnish on the same,day to the Returning Officer a copy of the appeal of the petitioner together with as many copies of the petition as there are candidates whose nomination papers have been accepted excluding himself(2)The decision of the Election Authority on appeal preferred under sub-rule (1) shall be final.
