Section 22(2) in Gorkhaland Territorial Administration Act, 2011
(2)No election shall be called in question except on any one or more of the following grounds, namely-(a)that on the date of his election the returned candidate was not qualified, or was disqualified, to be chosen to fill the seat in the Gorkhaland Territorial Administration Sabha;(b)that a corrupt practice has been committed by a returned candidate or his election agent or by any other person with the consent of the returned candidate or his election agent.Explanation. - For the purposes of this section, "corrupt practice" shall mean any of the corrupt practices specified in section 123 of the Representation of the People Act, 1951;(c)that any nomination has been improperly rejected;(d)that the result of the election in so far as it concerns the returned candidate has been materially affected-(i)by the improper acceptance of any nomination, or(ii)by any corrupt practice committed in the interest of the returned candidate by an agent other than his election agent, or(iii)by the improper reception, refusal or rejection of any vote, or(iv)by the reception of any vote which is void, or(v)by any non-compliance with the provisions of this Act or of any rules or orders made thereunder.
