Section 20(2) in The Bodoland Autonomous Council Act, 1993
(2)No election shall be called in question except on any one or more of the following grounds, namely:(a)that on the date of his election the returned candidate was not qualified or was disqualified, to be chosen to fill the seat in the General Council;(b)that a corrupt practice has been committed by a returned candidate or his election agent or by any other person with the consent of the returned candidate or his election agent;Explanation. - For the purposes of this section, "corrupt practice" shall mean any of the corrupt practices specified in Section 123 of the Representation of the People Act, 1951 (43 of 1951) ;(c)that any nomination has been improperly rejected ;(d)that the result of the election in so far as it concerns the returned candidate has been materially affected-(i)by the improper acceptance of any nomination ; or(ii)by any corrupt practice committed in the interest of the returned candidate by an agent other than his election agent; or(iii)by the improper reception, refusal or rejection of any vote ; or(iv)by the reception of any vote which is void ; or(v)by any non-compliance with the provisions of this Act, or of any rules or order made thereunder.
