Section 15(1) in The Rajasthan District Boards Act, 1954
(1)The election of any person as a member of a Board may be questioned by an election petition on the ground -(a)that such person committed during or in respect of the election proceedings a corrupt practice as defined in section 24; or(b)that such person was declared to be elected by reason of the improper rejection or admission of one or more votes, or for any other reason was not duly elected by a majority of lawful votes; or(c)that such person, though enrolled as an elector, was disqualified for election under the pervasions of sub-section (2) of section 13: or(d)that such person was not qualified to be nominated as a candidate for election or that the nomination paper or the petition was improperly rejected.
