Section 49 in U.P. Zila Panchayats (Election of Adhyaksha and UP-Adhyaksha and Settlement of Election Disputes) Rules, 1994
49. Form, etc, of petition.
(1)A petition presented under Rule 48 shall specify the grounds on which the person is alleged to have become I disqualified to be Adhyaksha or Up-Adhyaksha and shall contain all summary of the circumstances alleged to justify the dispute being raised on such grounds.(2)The Adhyaksha or the Up-Adhyaksha against whom the dispute 1 has been raised shall be made as a respondent to the petition.
