210A. [ [Inserted by The Tripura Panchayats (Amendment) Act, 1994, w.e.f 2.12.1994.]
(1)If any dispute arises as to the validity of the election of a member of a Gram Panchayat, Panchayat Samiti of Zilla Parishad, any candidate or any person entitled to vote at such election may within sixty days from the date of declaration of results of such election present in person a petition calling in question such election before the Panchayat Election Tribunal having jurisdiction constituted under Section 198 and at the same time deposit in the Tribunal such fee as may be prescribed being the costs likely to be incurred.(2)[ No election of any member of a Gram panchayat, Panchayat Samiti or Zilla Parishad shall be called in question except on any one or more of the following grounds, namely :-(a)that on the date of election the returned candidate was not qualified or was disqualified to be chosen to fill the seat of the Gram Panchayat or, as the case may be, the Panchayat Samiti or the Zilla Parishad ;(b)that any corrupt practice as defined in Section 210 has been committed by the returned candidate or the election Agent or by any person with the consent of the returned candidate or his election Agent ;(c)that the result of the election, in so far as it concerned the returned candidate, has been materially affected -(i)by improper acceptance or rejection of any nomination ; or(ii)by improper acceptance of rejection of any vote ; or(iii)by declaring election result on the basis of wrong counting of votes ; or(iv)by any gross noncompliance of the provisions of this Act or the Rules or orders made thereunder ; or(v)by commission of such offences as may be prescribed].]
