Section 48 in U.P. Zila Panchayats (Election of Adhyaksha and UP-Adhyaksha and Settlement of Election Disputes) Rules, 1994
48. Manner of raising disputes under clause (c) of sub-section (2) of Section 27.
(1)If a dispute arises as to whether a person has become disqualified to be Adhyaksha or Up-Adhyaksha for the purposes of Section 19, the matter shall be referred by means of a written petition by any person whose name is registered as an elector in the electoral roll for a territorial constituency of the Zila Panchayat, to the Judge at any time during the currency of the term of the said Adhyaksha or Up-Adhyaksha, as the case may be.(2)Every petition under sub-rule (1) shall be presented in person by the petitioner or if there are more signatories to the petition, then by any one or more of them.
