Section 131 in The Tamil Nadu Town Panchayats, Third Grade Municipalities, Municipalities and Corporations (Elections) Rules, 2006
131. Other orders to be made by the Election Court.
- At the time of making an order under rule 130, the Election Court shall also make an order-(1)where any charge is made in the petition, of any corrupt practice having been committed at the election, recording-(a)a finding whether any corrupt practice has or has not been proved to have been committed at the election and the nature of that corrupt practice; and(b)the names of all persons, if any, who have been proved at the trial to have been guilty of any corrupt practice and the nature of that practice; and(2)fixing the total amount of costs payable and specifying the persons by and to whom the, costs shall be paid:Provided that a person who is not a party to the petition shall not be named in the order under sub-clause (b) of sub-rule (1) unless-(a)he has been given notice to appear before the Election Court and to show cause why he should not be so named;(b)if he appears in pursuance of the notice, he has been given an opportunity-(i)of cross examining any witness who has already been examined by the Election Court and has given evidence against him;(ii)of calling evidence in his defence; and(iii)of being heard.
