Section 37(1) in The Punjab Ayurvedic and Unani Practitioners Act, 1963
(1)Any registered practitioner [residing in the State of Punjab] [Inserted by Punjab Act 8 of 1969.] may within a period of thirty days from the date on which the election of any member is notified under sub-section (5) of section 3 and on furnishing the prescribed security in the prescribed manner, present on one or more of the grounds specified in sub-section (1) of section 49 to the prescribed authority an election petition in writing against the election of such member.
