Section 106(2) in The Bihar Panchayat Election Rules, 2006
(2)the following may be joined as respondents by the petitioner to his/her election petition -(a)Where the petitioner, claims to declare the election of all or any of the returned candidate as void in addition to his/her claim for any other candidate to be legally elected, in such a case all the contesting candidates other than the petitioner; and where no such additional claim has been made, all the candidates, and,(b)Any other candidate against whom allegation of any corrupt practices is made in the petition.
