Section 10(2) in U.P. Kshettra Panchayats (Removal of Disqualification and Settlement of Disputes Relating to Disqualification and Membership) Rules, 1994
(2)If the Judge finds that the member against whom the petition has been filed was wrongly chosen, or has ceased to remain eligible for membership of the Kshettra Panchayat he shall either-(a)declare a casual vacancy to have occurred; or(b)declare another candidate to have been duly chosen.
