Section 48 in The Punjab Homoeopathic Practitioners Act, 1965
48. Grounds for setting aside election.
(1)If the prescribed authority 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 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 rules made under this Act;the prescribed authority shall set aside the election of the elected person.(2)When an election has been set aside under sub-section (1), a fresh election shall be held.
