Section 64(2) in The Delhi Agricultural Produce Marketing (Election) Rules, 2000
(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.
