Section 175(1) in The Himachal Pradesh Panchayati Raj Act, 1994
(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.
