Section 13(2) in Karnataka Panchayat Raj Act, 1993
(2)If any question arises as to whether a person is, or has become subject to disqualification under sub-section (1), the [State Election Commission] [Substituted by Act 37 of 2003 w.e.f. 1.10.2003.] may [either suo moto or on a report made to it] [Substituted by Act 37 of 2003 w.e.f. 1.10.2003.] and after giving an opportunity to the person concerned of being heard, decide the question.
