Section 5(k) in The Bihar Digambar Jain Religious Trusts Rules, 1955
(k)The election of the returned candidate shall be void if the election has been procured or induced or the result of the election has been materially affected by a corrupt practice, or the result of the election has been materially affected by the improper acceptance or refusal of any nomination or by the improper reception or refusal of a vote, or the reception of any vote which is void or by any non-compliance with provisions of the Act or Rules made thereunder.
