Section 8 in Rules Under Tamil Nadu Medical Registration Act, 1914
8. The State Government may, of their own motion, or on objection made, declare any election that has been held to be void on account of corrupt practice or any other sufficient cause and may call on the council to make a fresh election. The decision of the State Government under this rule shall be final.
Rules Under Clause (I) of Sub-Section (1) of Section 24(G. O. No. 673, Public, dated the 15th December 1914; G. O. Ms. No. 4093, P. H., Dated the 6th November 1939; G. O. Ms. No. 1547, P. H., dated the 14th April 1940For The First Elections
