Section 30(6) in Orissa State Bar Council Rules, 1989
(6)The Election Tribunal shall have all or any of the following powers :(i)To dismiss a petition(ii)To order recount(iii)To declare any candidate to have been duly elected on a recount.(iv)To set aside the election of a candidate who either by himself or through any other person acting with his consent is guilty of corrupt practices.
