Section 78(1) in Greater Hyderabad Municipal Corporation Act, 1955
(1)At the time of making an order under section 77, the Tribunal shall also make an order-(a)where any charge is made in the petition of any corrupt or illegal practice having been committed at the election, recording-(i)a finding whether any corrupt or illegal practice has or has not been proved to have been committed by or with the connivance of any candidate or his agent at the election, and the nature of that corrupt or illegal practice;and(ii)the names of all persons, if any, who have been proved at the trial to have been guilty of any, corrupt or illegal practice and the nature of that practice, together with any such recommendations as the Tribunal may think proper to make for the exemption of any person from any disqualification which he may have incurred in this connection under section 20 and in respect of any disqualification arising out of failure to lodge return of election expenses with reference to clause (1) of section 22;(b)fixing the total amount of costs payable and specifying the persons by and to whom costs shall be paid:Provided that no person shall be named in the order under sub-clause (ii) of clause (a) unless-(i)he has been given notice to appear before the Tribunal and to show cause why he should not be so named; and(ii)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 Tribunal and has given evidence against him, of calling evidence in his defence and of being heard.
