(1)The Council may reject any petition received under rule 9 if, in its opinion, there is no prima facie case.(2)If the Council is of the opinion that there is a prima facie case, either the Council or a Committee of the Council comprising not more than 3 members of the Council constituted therefor shall, after hearing all the parties concerned, determine the said dispute.(3)The Council, or the Committee, as the case may be, shall have all or any of the following powers:-(a)to dismiss the petition;(b)to set aside the election;(c)to declare any candidate as having been duly elected;(d)to order a fresh election;and(e)to make an order as to costs.(4)A copy of the Order of the Council or the Committee may be sent to the State Council.(5)The State Council concerned shall cause such fresh election to be held as may be ordered under sub-rule (3) of this rule.(6)The parties shall be entitled to obtain copies of the order or the decision of the Council or of the Committee, as the case may be, on payment of the charges, if any, prescribed therefor under the rules of the Council. The Chairman of the Council or the President of the Committee, as the case may be,may also permit copies of any other part of the record of the enquiry to be furnished on payment of such charges as may be prescribed during the pendency of the election petition.B. EXPIRY OF TERM OF OFFICE OF CHAIRMAN, VICE-CHAIRMAN AND MEMBERS OF COMMITTEES OF THE COUNCIL
