Section 3(20) in The M.P. State Veterinary Council Rules, 1993
(20)Intimation of results of election. (a) The Returning Officer shall intimate the names of the elected candidates to the State Government (for enabling it to fulfil its statutory' obligation of publishing their names in the official Gazette of Madhya Pradesh under sub-section (2) of Section 32 of the Act).(b)In case of any dispute regarding the election, which may be lodged with the Returning Officer within 15 days of declaration of the results of that election, it shall be referred to the State Government for its decision, under Section 37 of the Act which shall be final.
