Section 9 in The Orissa Ayurvedic Medicine Rules, 1960
9.
The Government may either of their own motion or on any objection made before them declare the entire election or, as the case may be, the election of an elected candidate to be void, if they are of opinion, the result has been materially affected (a) by the improper acceptance or rejection of any nominations, or (b) the improper acceptance or refusal of a vote at the counting, or (c) by non-compliance with the provisions of these rules, and the decision of Government shall be final. The President of the Council and the Chairman of the Faculty shall inform the Government of every vacancy in the office of the nominated members of the Council and Faculty and request them to fill up such vacancy,
