Section 26(1) in Telangana District Boards Act, 1955
(1)At the time of making an order under section 25 the Tribunal shall also make an order-(a)Where any charge is made in the petition of any corrupt or illegal practice having been committed at the election, recording-(i)a finding whether any corrupt or illegal practice has or has not been proved to have been committed by, or with the connivance of, any candidate or his agent at the election, and the nature of that corrupt or illegal practice; and(ii)the names of all persons, if any, who have been proved at the trial to have been guilty of any corrupt or illegal practice and the nature of that practice, together with any such recommendations as the Tribunal may think proper to make for the exemption of any persons from any disqualifications which they may have incurred in this connection under rules made under section 200; and(b)fixing the total amount of costs payable and specifying the persons by and to whom the costs shall be paid:Provided that no person shall be named in the order under sub-clause (ii) of clause (a) unless:-(a)he has been given notice to appear before the Tribunal and to show cause why he should not be so named; and(b)if he appears in pursuance of the notice, he has been given an opportunity of cross-examining any witness who has already been examined by the Tribunal and has given evidence against him, of calling evidence in his defence and of being heard.
