Section 68(2) in West Bengal Trade Unions Rules, 1998
(2)Thereupon, the Registrar shall, after taking all material circumstances into account,-(a)declare the poll at the polling station to be void, or(b)on being satisfied that the result of a fresh poll at that polling station will not in any way effect the result of the election or that the error or irregularity in the procedure is not material, issue such directions to the Returning Officer as he may deem fit and proper for the further conduct and completion of the election.
