Section 13(2) in U.P. Zila Panchayats (Settlement of Dispute Relating to Membership) Rules, 1994
(2)If the Judge finds that the member against whom the petition has been filed was wrongly chosen under clause (b) of sub-section (1) of Section 18 has ceased to remain eligible for being chosen a member of the Zila Panchayat, he shall either-(a)declare a casual vacancy to have occurred, or(b)declare another candidate to have been duly chosen for the purposes of Section 18.
