Section 14(1) in The Orissa Medical Registration Rules, 1965
(1)The State Government may of their own motion or on objection made within three months from the date of the election, declare any election or nomination to the Council to be void on account of corrupt practice or any other sufficient cause, only after giving due consideration raised in respect of any candidate under Section 10 of the Act, and may call on the electorate effected to make a fresh election with a specified date, and any decision of the State Government under this rule shall be final. Due consideration will also be made by Government if any objection is made against any candidate before nomination of election under Section 6 of the Act and the decision of the State Government shall be final.
