Section 55B in The Rajasthan Agricultural Produce Markets Rules, 1963
55B. Determination of validity of election.
(1)If the validity of any election of a member of the Board is brought in question by any person qualified to be elected at the elections to which such question refers, such person may, within seven days after the date of declaration of the result of the election, apply in writing to the State Government.(2)On receipt of an application under sub-rule (1), the State Government shall, after giving an opportunity to the applicant to be heard and after making such enquiry as he deems fit, pass an order confirming or amending the declared result of the election or setting aside the election, and such order shall be final. If the State Government sets aside the elections, a date shall be forthwith fixed and necessary steps be taken for holding a fresh election.
