Section 59(1) in Mising Autonomous Council Act, 1995
(1)No election shall be called in question except by an election petition presented in such manner as may be prescribed and before such authority as may be appointed by the Government, from time to time by notification in the Official Gazette.Provided that no person below the rank of assistant District Judge, in case of member of Village Council and District Judge, within the meaning of article 236 of the constitution, in case of member of the General Council, shall be appointed for the purpose.
