Section 11 in U.P. Kshettra Panchayats (Removal of Disqualification and Settlement of Disputes Relating to Disqualification and Membership) Rules, 1994
11. Grounds on which a candidate other than the chosen candidate may be declared to have been chosen.
- If the petitioner has claimed a declaration under clause (b) of sub-rule (6) of Rule 7 of these rules, viz. that the choosing of a person is void and that he himself or any other candidate has been duly chosen and the Judge is satisfied with that contention, he shall declare the membership of the returned candidate to be void, and further declare the petitioner or such other candidate, as the case may be, to have been duly chosen :Provided that the petitioner or such other candidate shall not be declared to be duly chosen if it is proved that the choosing of such candidate would have been void if he had been the chosen candidate and a petition had been presented disputing his being chosen.
