Section 98 in The Punjab State Election Commission Act, 1994
98. Abatement of election petitions.
(1)An election petition shall abate only on the death of the sole petitioner or of the survivor of several petitioners.(2)Where an election petition abates under sub-section (1), the Election Tribunal shall cause the fact to be published in such manner, as it may deem fit.(3)Any person who might himself have been a petitioner, may, within fourteen days of such publication, apply to be substituted as petitioner and upon compliance with the conditions, if any, as to security, shall be entitled to be so substituted and to continue the proceedings upon such terms and conditions, as the Election Tribunal may deem fit.
