Section 15 in Andhra Pradesh Farmers Management of Irrigation Systems (Election Tribunals in Respect of Water Users Associations, Distributory Committees and Project Committees) Rules, 1997
15. Declaration by the Tribunal.
- (i) At the conclusion of the inquiry, the Election Tribunal shall declare whether the election of the Returned Candidate or Candidates is void under rules 12 and 13.(ii)If he declares the election of the Returned Candidate or Candidates void he shall further pass an order either;(a)declaring that any other party to the petition who has under these rules claimed the seat has been duly elected; or(b)order a fresh election.(iii)The order of the Election Tribunal under sub-rules (i) and (ii) shall be final.(iv)A copy of every order under sub-rule (i) or sub-rule (ii) shall be communicated to the competent authority of the water users association, the distributory committee and the project committee as the case may be, and the concerned Election Authority.
