Section 17 in The M.P. Ayurvedic, Unani Tatha Prakritik Chikitsa Vyavasayi Rules, 1973
17. Power of Government to declare election to be void.
- The State Government may, of its own motion or on objection made, declare any election that has been held, to be void on account of any corrupt practice or other sufficient cause and may call on the electorate to make a fresh election. The decision of the State Government under this rule shall be final.
