(2)A petitioner shall not join as respondents to his election petition persons except those mentioned in the following clauses, namely-(a)where the petitioner in addition to challenging the validity of the election of all or any of the returned candidates, claims a further relief that he himself or any other candidate has been duly elected, all the contesting candidates other than the petitioner and where no such further relief is claimed, all the returned candidates, and(b)any other candidate against whom allegations of any corrupt practices are made in the election petition.
