Section 3 in U.P. Zila Panchayats (Settlement of Dispute Relating to Membership) Rules, 1994
3. Manner of raising disputes under Section 27 (1).
- If any dispute arises as to whether a person is a member of the Zila Panchayat under clause (a) of sub-section (1) of Section 18, the same may be raised by any person whose name is registered as an elector in the electoral roll for the territorial constituency of the concerned Zila Panchayat.(2)The application shall specify the ground on which the dispute is raised and shall be presented to the District Magistrate by the person making the application and if there are more signatories to it by any or all of them.(3)The District Magistrate shall, as soon thereafter as may be, refer the application along with the entire records and his own comments to the State Government for decisions.(4)The State Government may, after such enquiry as it considers necessary and after affording a reasonable opportunity of hearing to the parties, pass such order as it considers just and proper.
