Section 6 in Telangana Panchayat Raj (Authority to dispose petitions in respect of Gram Panchayats, Mandal Praja Parishads and Zilla Praja Parishads) Rules, 2018
6.
The Election Tribunal shall, as soon as may be, cause a copy of the petition to be served on each respondent and on the Executive Authority of the Gram Panchayat, Mandal Praja Parishad or Zilla Praja Parishad concerned and the Election Authority. Copies shall also be affixed to the notice board of the Court of Tribunal as the case may lie, of the Election Tribunal and of the Office of the Gram Panchayat, Mandal Praja Parishad or Zilla Praja Parishad concerned. The Election Tribunal may also call on the petitioner to execute a bond for such amount and with such sureties as he may require for the payment of any further costs. At any time within fourteen days after such publication, any other candidate shall be entitled to be joined as a respondent on furnishing such similar security as may be demanded by the Election Tribunal.Explanation. - For the purpose of these Rules the expression "Election Authority" shall mean, in respect of the election of the Sarpanch and Upa-Sarpanch, President of Mandal Praja Parishad and Chairman of Zilla Praja Parishad the person presiding over the meeting convened for the election of Sarpanch and Upa-Sarpanch of the Gram Panchayat, President of Mandal Praja Parishad and Chairman of Zilla Praja Parishad shall mean the Commissioner or any other officer nominated by the State Election Commissioner to exercise the powers and discharge the functions of the Election Authority.
