Section 23(3) in The M.P. Panchayats (Election Petitions, Corrupt Practices and Disqualification for Membership) Rules, 1995
(3)At the time of making order under this rule, the specified officer shall also make an order-(a)Where any charge is made in the petition of any corrupt practice having been committed at the election, recording-(i)a finding whether any corrupt practice has or has not been proved to have been committed at the election and the nature of that corrupt practice, and(ii)the name of all persons, if any, who have been proved to have been guilty of any corrupt practice and the nature of that practice; and(b)fixing the total amount of costs payable and specifying the persons by whom the costs shall be paid :Provided that a person who is not party to the petition shall not be named in the order under sub-clause (ii) of clause (a) unless-(a)he has been given notice to appear before him and show cause why he should not be so named; and(b)if he appears in pursuance of the notice, he has been given an opportunity of cross-examining any witness who has already been examined by the specified officer and had given evidence against, of calling evidence in his defence and of being heard.
