Section 12 in Andhra Pradesh Farmers Management of Irrigation Systems (Election Tribunals in Respect of Water Users Associations, Distributory Committees and Project Committees) Rules, 1997
12. Election Offences.
(1)If in the opinion of the Election Tribunal; -(a)that on the date of his election, a Returned candidate was not qualified, or was disqualified, to be chosen to fill the seat under the Act; or(b)that any election offence as defined in Chapter IX-A of the Indian Penal Code, 1860 has been committed by a Returned candidate or his election agent or by any other person with consent of the Returned Candidate or his election agent; or(c)that any nomination 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 election offence committed in the interest of the returned Candidate by an agent other than his election agent, with the connivance of the Returned Candidate; or(iii)by the improper reception, refusal or rejection of any vote, or the reception of any vote which is void; or(iv)by any non compliance with the provisions of the Act, or any rules or orders made under the Act; the Election Tribunal shall declare the election of the Returned Candidate to be void.(2)If the Election Tribunal holds the returned Candidate guilty under Clause (1)(b) and Clause 1(d) (ii) of this rule, the Election Tribunal shall in addition to declaring the election of the returned Candidate as void, shall also declare that the Returned Candidate shall be disqualified to contest in any elections under this Act, for a period of six years from the date of the order.
