Section 21(2) in The M.P. Panchayats (Election Petitions, Corrupt Practices and Disqualification for Membership) Rules, 1995
(2)If in the opinion of the prescribed authority a returned candidate has been guilty by an agent of any corrupt practice, but the prescribed authority is satisfied-(a)that no such corrupt practice was committed at the election by the candidate and every such corrupt practice was committed contrary to the instructions and without the consent of the candidate;(b)that the candidate look all reasonable means for preventing the commission of corrupt practice at the election; and(c)that in all other respect the election was free from any corrupt practice on the part of the candidate or any of his agent;then the prescribed authority may decide that the election of the returned candidate is not void.
