Section 89(1) in The Punjab State Election Commission Act, 1994
(1)Subject to the provisions of sub-section (2), if the Election Tribunal is of the opinion,-(a)that on the date of his election, a returned candidate was not qualified, or was disqualified to be chosen to fill the seat under the Constitution of India or under this Act; or(b)that any corrupt practice has been committed by a returned candidate or his election agent or by other person with the consent of a returned candidate or his election agent; or(c)that any nomination has been improperly rejected; or(d)that the result of the election, in so far as it concerns a returned candidate, has been materially affected,-(i)by the improper acceptance of any nomination; or(ii)by any corrupt practice committed in the interest of the returned candidate by an agent other than this election agent; or(iii)by the improper reception, refusal or rejection of any vote or the reception of any vote which is void; or(iv)by any non-compliance with the provisions of the Constitution of India or of this Act or of any rules or orders made under this Act;the Election Tribunal shall declare the election of the returned candidate to be void.
