If any question arises as to the intention, construction or application of these Rules or the validity of any election, the question shall be referred under Section 24 of the Act to the State Government, whose decision shall be final. A petition questioning the validity of an election to the Council shall be sent to the Council within two months of the date of declaration of the result of the election and the Council shall refer such petition under Section 24 of the Act to the Government within three months of the said date for the decision of the Government.
