Section 175 in The Himachal Pradesh Panchayati Raj Act, 1994
175. Grounds for declaring election to be void.
(1)If the authorized officer is of the opinion-(a)that on the date of his election the elected person was not qualified, or was disqualified to be elected under this Act; or(b)that any corrupt practice has been committed by the elected person or his agent or by any other person with the consent of the elected person or his agent; or(c)that any nomination has been improperly rejected; or(d)that the result of the election, in so far as it concerns the elected person, has been materially affected-(i)by the improper acceptance of any nomination, or(ii)by the improper reception, refusal or rejection of any vote or the reception of any vote which is void, or(iii)by any non-compliance with the provisions of this Act or of any rule made under this Act,the authorized officer shall declare the election of the elected persons to be void.(2)Subject to the provisions of section 175A, when an election of an elected person has been declared to be void under sub-section (1), a fresh election shall be held under the provisions of this Act and the rules made thereunder.
