Section 33 in Karnataka Municipal Corporations Act, 1976
33. Election petition.
(1)No election of a councillor shall be called in question except by an election petition presented for adjudication to the District Court having jurisdiction, within thirty days from the date of the publication of the result of election under section 32.(2)An election petition may be presented on one or more of the grounds specified in section 35,-(a)by any candidate at such election; or(b)by any voter of the [wards] [Substituted by Act 35 of 1994 w.e.f.1.6.1994.] concerned.(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 set forth full particulars of any corrupt practice that the petitioner alleges, including as full a statement as possible of the names of the parties alleged to have committed such corrupt practice and the date and place of the commission of each such practice; and(c)shall be signed by the petitioner and verified in the manner laid down in the Code of Civil Procedure, 1908 (Central Act 5 of 1908) for the verification of pleadings.(5)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 of presentation of the election petition under sub-section (1):Provided that where the petitioner alleges any corrupt practice the petition shall also be accompanied by an affidavit in the prescribed form in support of the allegation of such corrupt practice and the particulars thereof.(6)Any schedule or annexure to the petition shall also be signed by the petitioner and verified in the same manner as the petition.
