(1)Subject to the provisions of subsection (2), if the prescribed authority is of opinion,-(a)that on the date of his election a returned candidate was not qualified, or was disqualified, to be chosen as member under this Act; or(b)that any corrupt practice has been committed by a returned candidate or his agent or by any other person with the consent of a returned candidate or his agent; or(c)that any nomination paper has been improperly rejected; or(d)that the result of the election, in so far as it concerned a returned candidate, has been materially affected,-(i)by the improper acceptance of any nomination; or(ii)by any corrupt practice commuted in the interests of the returned candidate by an agent; or(iii)by the improper reception, refusal or rejection of any vote or reception of any vote which is void; or(iv)by any non-compliance with the provisions of this Act or of any rules or order made thereunder;the prescribed authority shall declare the election of the returned candidate to be void.
