Section 84B in The M.P. Krishi Upaj Mandi (Mandi Samiti Ka Nirvachan) Rules, 1997
84B. Declaration of election as void.
(1)If after such enquiry, as he considers necessary, the Divisional Commissioner or his sub-ordinate officer, as the case may be, is of the opinion that the election complained of has been procured or induced or the result of the election has been materially affected by any corrupt or illegal practice or non-compliance with any rule, he may pass an order:(a)declaring the election of all or any of the elected candidates to be void; or(b)declaring the election of all or any of the elected candidates to be void and the petitioner or any other candidates to have been duly elected. In the event of the election set aside, the Collector shall take necessary steps for holding a fresh election.(2)Grounds for declaring election to be void:-(a)that on the of his election, the elected candidate was not qualified or was disqualified to be chosen to fill the seat; or(b)that any corrupt practice has been committed by a returned candidate or his election agent or by any other person with the consent of the elected 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 elected candidate has been materially affected:-(i)by improper acceptance of any nomination; or(ii)by any corrupt practice committed in the interest of the elected candidate by a person other than that candidate or his election agent or a person acting with the consent of such candidate or his election agent; or(iii)by the improper receipt, 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 thereunder.(3)For the purposes of this rule, the following shall be deemed to be corrupt and illegal practicesBribery, undue influence and personation at election, as defined under Section 171(B), 171(C) and 171(D) of Chapter IX-A of the Indian Penal Code, 1860 (45 of 1860).]Chapter-XI Miscellaneous
