Section 20 in Gujarat District Planning Committees Rules, 2016
20. Appeal.
(1)Any person aggrieved by the decision of the Returning Officer either rejecting his own nomination / candidature or accepting the nomination of any other candidate, may prefer an appeal, against I the order of the Returning Officer, to the Election Authority within three days from the date on which the notice containing the names of the candidates accepted by the Returning Officer is affixed on the notice board under rule 19; and shall ordinarily furnish on the same day to the Returning Officer a copy of the appeal of the petitioner together with as many copies of the petition as there are candidates whose nomination papers have been accepted excluding himself.(2)The decision of the Election Authority on appeal preferred under sub-rule (1) shall be final.
