Section 3(20) in The Rajasthan Veterinary Council Rules, 1988
(20)Intimation of results of election. - (i) The Returning Officer shall intimate the names of the elected candidates to the Government of Rajasthan for enabling it to fulfill its statutory obligation of publishing their names in the Official Gazette of Rajasthan under sub-section (2) of section 32 of the Act.(ii)In case of any dispute regarding the election, which may be lodged with the Returning Officer within fifteen days of declaration of the results of that election, it shall be referred to the Government of Rajasthan for its decision, under section 37 of the Act, which shall be final.
