Section 22 in Bihar State Board of Homeopathic Medicine (Electoral Rolls and the Conduct of Elections and Election Petition) Rules, 1955
22.
The State Government may, of its own motion, or on objection made, declare any election that has been held to be void on account of any corrupt practice or other sufficient cause and may call on the electorate to make a fresh election.The decision of the State Government under this Rule shall be final.
