Section 49(1) in U.P. Zila Panchayats (Election of Adhyaksha and UP-Adhyaksha and Settlement of Election Disputes) Rules, 1994
(1)A petition presented under Rule 48 shall specify the grounds on which the person is alleged to have become I disqualified to be Adhyaksha or Up-Adhyaksha and shall contain all summary of the circumstances alleged to justify the dispute being raised on such grounds.
