Section 15 in The Delhi Municipal Corporation Act, 1957
15. Election petitions.
(1)No election of a councillor [***] [The words or an alderman omitted by Act 67 of 1993, section 22 (w.e.f. 1-10-1993).] shall be called in question except by an election petition presented to the court of the district judge of Delhi within fifteen days from the date of the publication of the result of the election under section 14.(2)[ An election petition calling in question any such election may be presented under any of the grounds specified in section 17 by any candidate at such election, by any elector of the ward concerned or by any councillor.] [Substituted by Act 67 of 1993, section 22 for sub-section (2) (w.e.f. 1-10-1993)](3)A petitioner shall join as respondents to his petition all the candidates at the election.(4)An election petition—(a)shall contain a concise statement of the material facts on which the petitioner relies;(b)shall, with sufficient particulars, set forth the ground or grounds on which the election is called in question; and(c)shall be signed by the petitioner and verified in the manner laid down in the Code of Civil Procedure, 1908 (5 of 1908), for the verification of pleadings.
