Section 49(6) in The Bar Council of Bihar Election Rules, 1968
(6)The Election Tribunal shall have all or any of the following powers:-(i)To dismiss a petition.(ii)To order re-count.(iii)To declare any candidate to have been duly elected on a re-count.(iv)To set aside the election of the candidate who either by himself or through his agent is guilty of corrupt practices.(v)In other cases to declare a vacancy to be filled up as a casual vacancy.(vi)To make an order as to costs.Explanation. - The vacancy arising under sub-rule (6)(iv) shall be filled up as a casual vacancy.Corrupt PracticesThe following shall be deemed to be corrupt practice.
