Section 20 in Bihar State Board of Homeopathic Medicine (Electoral Rolls and the Conduct of Elections and Election Petition) Rules, 1955
20.
The election of any person as a member of the Board shall not be questioned on the ground-(a)that the name of any person qualified to vote has been omitted from or the name of any unqualified person has been inserted in the electoral roll;(b)that there has been a non-compliance with any rule or any mistake in the form required thereby or any error or irregularity or informality on the part of the Returning Officer unless such non-compliance, mistake, error, irregularity or informality has materially affected the result of the election.
