(1)At the conclusion of the trial of an election petition, the Tribunal shall make order -(a)dismissing the election petition;(b)declaring the election of all or any of the returned candidates to be void; and(c)declaring the election of all or any of the returned candidates to be void and the petitioner or any other candidate to have been duly elected.(2)At the time of making an order under sub-section (1), the Tribunal shall also make an order -(a)where any charge is made in the petition of any corrupt practice having been committed at the election, recording -(i)a finding whether any corrupt practice has or has not been proved to having been committed at the election, and the nature of that corrupt practice; and(ii)the names of all persons, if any, who have been proved at the trial to have been guilty of any corrupt practice and the nature of that corrupt practice; and(b)fixing the total amount of costs payable, and specifying the persons by and to whom costs shall be paid.(3)Corrupt practices shall entail disqualification for being elected as a member or [President] [Substituted for 'Chairman' by Haryana Act No. 3 of 1994.] of a committee for such period, not exceeding [six] [Substituted for 'five' by Haryana Act No. 3 of 1994.] years, as the Tribunal may in its order direct:Provided that the State Government may, for reasons to be recorded, remove any disqualification under this Chapter or reduce the period of any such disqualification.(4)The Tribunal after announcing the orders made under this section shall send a copy thereof to such authority as may be specified in this behalf by the State Government.(5)Every order of the Tribunal under this section shall take effect as soon as it is pronounced by it:Provided that where by any such order the election of a returned candidate is declared to be void, acts and proceedings in which that candidate has, before the date of the order, participated as a member of the committee shall not be invalidated by reason of that order.
