Section 112 in The Bihar Panchayat Election Rules, 2006
112. Order on election petition.
(1)If, after hearing the Court of Law/ the prescribed Authority decides that the elected person is guilty of misconduct under the provisions of Section 139 or 141 of the [Act] [The word as 'Ordinance' has been Substituted by Rule 6 of the Amdt. Rules 2007 as 'Act'. Published in Bihar Gazette (Extra-ordinary) dated 4.12.2007.], it may declare the election of such elected candidate as void and order for re-election.(2)The Court of Law/prescribed Authority under the provisions of Section 140 of the Act may declare another candidate as elected.
