Section 102 in The Punjab State Election Commission Act, 1994
102. Procedure in appeal.
(1)Subject to the provisions of this Act and the rules made thereunder, every appeal against any order of the Election Tribunal, shall be heard and decided by the High Court as nearly as may be in accordance with the procedure applicable to the hearing and decision of an appeal from any final order passed by a court subordinate to the High Court in the exercise of its original civil jurisdiction and all the provisions of the Code of Civil Procedure, 1908 (Central Act 5 of 1908) and Rules and Orders of the High Court (including provisions as to the furnishing of security and the execution of any order of the court), shall so far as may be, apply in relation to such appeal.(2)As soon as an appeal is decided, the High Court shall intimate the substance of the decision to the Election Commission and as soon as may be thereafter, shall send to the Election Commission an authenticated copy of the decision.(3)On the receipt of the decision, the Election Commission shall,-(a)forward copies, thereof to the authorities to which copies of the order of the Election Tribunal were forwarded under Section 92 ; and(b)cause the decision to be published in the Official Gazette.
