Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Goa Panchayat Raj (Election Petition Authority) Rules, 1997 CONTENTS 1. Short title and commencement 2. Definitions 3. Election Petition Authority Goa Panchayat Raj (Election Petition Authority) Rules, 1997 1. Short title and commencement :- (1) These rules may be called the Goa Panchayat Raj (Election Petition Authority) Rules, 1997. (2) They shall come into force at once. 2. Definitions :- In these rules, unless the context otherwise requires,- (a)"Act" means the Goa Panchayat Raj Act, 1994 (Act 14 of 1994); (b)"Administrative Tribunal" means the Administrative Tribunal constituted under section 3 of the Goa Administrative Tribunal Act, 1965 (Act No.6 of 1965); (c)"Candidate" means a person who has been or claims to have been duly nominated as a candidate at any Village Panchayat Election, and any such person shall be deemed to have been a candidate as from the time when, with the election is prospect, he began to hold himself out as a prospective candidate; (d)"Costs" means all costs, charges and expenses of or incidental to a trial of an election petition; (e)"Pleader" means any person entitled to appear and plead for another in a civil court within the State of Goa; (f)"Words and expression" which are not defined under these Rules shall have the same meaning as assigned to them under the Act. 3. Election Petition Authority :- The President of the Goa Administrative Tribunal shall be the authority to hear the election petition and to decide the same after conducting trial as per the procedure laid down under sections 16 to 25 of the Act.