Section 163(1) in The Himachal Pradesh Panchayati Raj Act, 1994
(1)Any elector of a Panchayat may, on furnishing the prescribed security in the prescribed manner, present within thirty days of the publication of the result, on one or more of the grounds specified in sub-section (1) of section 175, to the authorised officer an election petition in writing against the election of any person under this Act:[Provided that if any office bearer of a Panchayat was not qualified, or was disqualified to be elected under this Act, prior to his election and such disqualification continues even after his election to such office, in such cases, the limitation period of thirty days shall not apply.] [Inserted by Himachal Pradesh Act No. 17 of 2008, dated 6.10.2008]
