Section 49(2) in Chandigarh Panchayat Election Rules, 1994
(2)Subject to the provisions of sub-rule (3) if the Tribunal is of opinion :(a)that on the date of his election a returned candidate was not qualified or was disqualified, to be chosen as such under this Act; or(b)that any corrupt practice has been committed by a returned candidate or his agent or by any other person with the consent of a returned candidate or his agents; or(c)that any nomination paper has been improperly rejected; or(d)that the result of the election, in so far as it concerns a 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 a person other than that candidate or his agent or a person acting with the consent of such candidate or agent; or(iii)by the improper acceptance or refusal of any vote or reception of any vote which is void; or(iv)by the non-compliance with the provisions of the Act or of any rules or order made thereunder, the Tribunal shall declare the election of the returned candidate to be void.
