Section 177(4) in Karnataka Panchayat Raj Act, 1993
(4)The election of the Adhyaksha or the Upadhyaksha of a Zilla Panchayat and, filling up of vacancies in the said offices and the determination of disputes relating to such election shall be in accordance with such rules as may be prescribed:Provided that the authority to determine such election disputes shall be the District Judge having Jurisdiction.
