Section 64 in The Delhi Agricultural Produce Marketing (Election) Rules, 2000
64. Determination of election disputes.
(1)If the validity of any election including bye-election of a member of marketing committee is brought into question by a person qualified either to be elected or vote at the election to which such question refers such person may, within seven days after the date of the declaration of the result of the election file a petition in the form of the memorandum in writing to the Director along with a fee of five hundred rupees to be deposited in cash.(2)On receipt of an application under sub-rule (1) the Director shall, after giving opportunity to the applicant to be heard and after making such enquiry as he deems pass an order confirming or amending the declared result of election or setting election aside. If the Director sets aside the election of that member he shall as early as possible arrange for holding a fresh election for the concerned constituency.(3)Any person aggrieved by the decision of the Director may, within seven days from the date on which the decision is communicated to him, appeal to Lt. Governor against such decision, and the decision of the Lt. Governor on appeal shall be final.
