Section 23(1) in Rajasthan State Dental Council Rules, 2008
(1)The State Government may, of its own motion, or on an objection received, in writing, in this behalf, from any candidate or candidates declare the election in whole or in part to be void on account of any corrupt practice, or any other sufficient cause and may call on the electorate to make a fresh election, in whole or in part as the situation may demand. The decision of the Government under this rule shall be final.
