Section 6A(2) in Gujarat Primary Education Act, 1947
(2)No such representation shall be entertained,-(i)if it is made by a person who is or was entitled to file an application to the District Judge under section 6 to question the validity of the election of the member;(ii)if it is made before the expiration of the period prescribed for such application under the said section, or(iii)if an application to the District Judge under Section 6 is pending or has been tried, unless the State Government is satisfied that the question of the member's disqualification by reason of these circumstances was not or could not have been raised in such proceedings.
