Section 62A in The Coimbatore City Municipal Corporation Act, 1981
62A. [ Election petitions. [Sections 62-A, 62-B and 62-C were inserted by Tamil Nadu Municipal Corporation Laws (Amendment and Special Provision) Act, 1994 (Tamil Nadu Act 26 of 1994).]
(1)No election of a [Mayor or a] councillor shall be called in question except by an election petition presented to the District Judge having jurisdiction within [forty-five] [Substituted for the words 'fifteen' by Tamil Nadu Municipal Laws (Amendment) Act, 2001 (Tamil Nadu Act 22 of 2001), w.e.f. 28-9-2001.] days from the date of the publication of the result of the election under section 67.(2)An election petition calling in question any such election may be presented on one or more of the grounds specified in section 62-B by any candidate at such election, by any elector of the division concerned or by any councillor.(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 (Central Act V of 1908), for the verification of pleadings.(5)[ The trial of an election petition shall, so far as is practicable consistently with the interest of justice in respect of the trial, be continued from day to day until its conclusion, unless the District Judge finds the adjournment of the trial beyond the following day to be necessary for reasons to be recorded.(6)Every election petition shall be tried as expeditiously as possible and endeavour shall be made to conclude the trial within six months from the date on which the election petition is presented to the District Judge for trial.] [Inserted by Tamil Nadu Act 10 of 2001, w.e.f. 19-9-2001.]
