Section 78 in The West Bengal Panchayat Elections Act, 2003
78. Definitions.
- In this Part unless the context otherwise requires, -(1)"Judge" means:-(a)for the purpose of elections to the Gram Panchayat and Panchayat Samiti, the Civil Judge having jurisdiction where such elections were held,(b)for the purpose of elections to a Zilla Parishad or the Siliguri Mahakuma Parishad, the District Judge of the district where such elections were held and includes any Judicial Officer, not below the rank of subordinate judge, subordinate to him to whom the election petition may be transferred by the District Judge;(2)"candidate" means a person who has been, or claims to have been, duly nominated as a candidate at any election;(3)"costs" means all costs, charges and expenses of, or incidental to, a trial of an election petition;(4)"returned candidate" means a candidate whose name has been published as duly elected.
