Section 100(1) in The Representation of the People Act, 1951
(1)Subject to the provisions of sub-section (2) if the High Court is of 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 or this Act or the Government of Union Territories Act, 1963 (20 of 1963); or(b)that any corrupt practice has been committed by a returned candidate or his election agent or by any 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 or any nomination, or(ii)by any corrupt practice committed in the interests of the returned candidate 5by an agent other than his 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 or of this Act or of any rules or orders made under this Act, the High Court shall declare the election of the returned candidate to be void.
