(1)The election of a person as Pradhan [* * *] [Omitted by U.P. Act 9 of 1994.] or as member of a Gram Panchayat [***] [Omitted 'including the election of a person appointed as the Panch of a Nyaya Panchayat under Section 43' by U.P. Act No. 6 of 2017.] shall not be called in question except by an application presented to such authority within such time and in such manner as may be prescribed on the ground that -(a)the election has not been a free election by reason that the corrupt practice of bribery or undue influence has extensively prevailed at the election, or(b)that the result of the election has been materially affected -(i)by the improper acceptance or rejection of any nomination; or(ii)by gross failure to comply with the provisions of this Act or the rules framed thereunder.(2)The following shall be deemed to be corrupt practices of bribery or undue influence for the purposes of this Act -(A)Bribery, that is to say, any gift, offer or promise by a candidate or by any other person with the connivance of a candidate of any gratification to any person whomsoever, with the object, directly or indirectly of inducing -(a)a person to stand or not to stand as, or withdraw from being a candidate at any election; or(b)an elector to vote or refrain from voting at an election; or as a reward to -(i)a person for having so stood or not stood or having withdrawn his candidature; or(ii)an elector for having voted or refrained from voting.(B)Undue influence, that is to say, any direct or indirect interference or attempt to interfere on the part of a candidate or of any other person with the connivance of the candidate with the free exercise of any electoral right:Provided that without prejudice to the generality of the provisions of this clause any such person as is referred to therein who -(i)threatens any candidate, or any elector, or any person in whom a candidate or any elector is interested, with injury of any kind including social ostracism and ex-communication or expulsion from any cast or community; or(ii)induces or attempts to induce a candidate or an elector to believe that he or any person in whom he is interested will become or will be rendered an object of divine displeasure or spiritual censure, shall be deemed to interfere with the free exercise of the electoral right of such candidate or elector within the meaning of this clause.(3)The application under sub-section (1) may be presented by any candidate at the election or any elector and shall contain such particulars as may be prescribed.Explanation. - Any person, who filed a nomination paper at the election whether such nomination paper was accepted or rejected, shall be deemed to be a candidate at the election.(4)The authority to whom the application under sub-section (1) is made shall, in the matter of -(i)hearing of the application and the procedure to be followed at such hearing.(ii)setting aside the election, or declaring the election to be void or declaring the applicant to be duly elected or any other relief that may be granted to the petitioner, have such powers and authority as may be prescribed.(5)Without prejudice to the generality of the powers to be prescribed under sub-section (4) the rules may provide for summary hearing and disposal of an application under sub-section (1).(6)[ Any party aggrieved by an order of the prescribed authority upon an application under sub-section (1) may, within thirty days from the date of the order, apply to the District Judge, for revision of such order on any one or more of the following grounds, namely :-(a)that the prescribed authority has exercised a jurisdiction not vested in it by law;(b)that the prescribed authority has failed to execute a jurisdiction so vested;(c)that the prescribed authority has acted in the exercise of its jurisdiction illegally or with material irregularity.(7)The District Judge may dispose of the application for revision himself or may assign it for disposal to any Additional District Judge, Civil Judge or Additional Civil Judge under his administrative control and may recall it from any such officer or transfer it to any other such officer.(8)The revising authority mentioned in sub-section (7) shall follow such procedure as may be prescribed, and may confirm, vary or rescind the order of the prescribed authority or remand the case to the prescribed authority for re-hearing and pending its decision pass such interim orders as may appear to it to be just and convenient.(9)The decision of the prescribed authority, subject to any order passed by the revising authority under this section, and every decision of the revising authority passed under the section, shall be final.] [Substituted by U.P Act 37 of 1978.]
