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State of Uttar Pradesh - Section
Section 12I in The U.P. Panchayat Raj Act, 1947
12I. Jurisdiction of Civil Courts in election matters barred. -
No Civil Court shall have jurisdiction to question the legality of any action taken or any decision given by an officer or authority appointed under this Act in connection with the conduct of elections thereunder.| Substituted by U.P. Act No. 44 of 2007 (w.e.f. 20.08.2007).Prior to substitution it stood as under:12-J. Arrangement in temporary vacancy in the office of Pradhan.- (1) Where the office of Pradhan is vacant by reason of death, removal, resignation or otherwise or where the Pradhan is incapable to Act by reason of absence, illness or otherwise, the [Up-Pradhan] shall exercise all powers and discharge all duties of the Pradhan.(2) Where the offices of both Pradhan and [Up-Pradhan] are vacant for any reason whatsoever, or when both, Pradhan and [Up-Pradhan] are incapable to act for any reason whatsoever, the prescribed authority shall nominate a member of the [Gram Panchayat] to discharge the duties and exercise the powers of the Pradhan until such vacancy in the office of either the Pradhan or the [Up-Pradhan] is filled in, or until such incapacity of either of the two is removed. |