Section 47(1) in The Jammu and Kashmir Homoeopathic Practitioners Act, 2003
(1)If the prescribed authority is of the opinion.-(a)that on the dale 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 impartially 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 rules made under this Act;the prescribed authority shall set aside the election of the elected person.
