Section 25 in M.P. Paramedical Council (Election of Members) Regulations, 2001
25. The Council may of its own motion or on objection made in writing by any candidate or candidates, declare any election, that has been held, as void on account of any corrupt practice or other sufficient cause may call on the electorate to make a fresh election. The decision of the Council under this regulation shall be final subject to the approval of the State Government.
