Section 94 in The Rajasthan Waqf Board (Election of Members) Rules, 1999
94. Manner of challenging an election.
- An election under the Act and these rules may be called in question by any candidate at such election by presenting a petition to the District Judge, Jaipur city within thirty days from the date on which the result of such election is declared, on any one or more of the following grounds:-(a)that on the date of election, a returned candidate was not qualified for such election; or(b)that any corrupt practice was committed by a candidate or by any other person with the consent or connivance of the candidate; or(c)that any nomination was improperly rejected; or(d)that the result of the election in so far as it concerns the returned candidate was materially affected-(i)by the improper acceptance of any nomination; or(ii)by any corrupt practice committed in the interest, of the candidate or by a person acting with the constant or connivance of such candidate; or(iii)by improper reception, refusal or rejection of any vote or the reception of any vote which was void; or(iv)by any non compliance with the provisions of the Act or these rules; or(e)that in fact the petitioner or some other candidate received a majority of the valid votes; or(f)that, but for the votes obtained by the returned candidate by corrupt practice, the petitioner or some other candidate would have obtained a majority of the valid votes.
