Section 176(4)(a) in Haryana Panchayati Raj Act, 1994

[Cites 0, Cited by 14] [Section 176(4)] [Section 176] [Entire Act]

State of Haryana - Subsection

Section 176(4)(a) in Haryana Panchayati Raj Act, 1994

(a)If on the holding of such inquiry the Civil Court finds that a candidate has, for the purpose of election committed a corrupt practice within the meaning of sub-section (5), he shall set aside the election and declare the candidate disqualified for the purpose of election and fresh election may be held.

(aa)[ If on holding such inquiry the Civil Court finds that - [Clause (aa) inserted by Haryana Act No. 17 of 2001 w.e.f. 1.5.2000.]

(i)on the date of his election a returned candidate was not qualified to be elected;

(ii)any nomination has been improperly rejected; or

(iii)the result of the election, in so far as it concerns a returned candidate, has been materially affected by improper acceptance of any nomination or by any corrupt practice committed in the interest of the returned candidate by an agent other than his election agent or by the improper reception, refusal or rejection of any vote or the reception of any vote which is void or by any non-compliance with or violation of the provisions of the Constitution of India or of this Act, or any rules or orders made under this Act,

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State of Haryana - Subsection

Section 176(4)(a) in Haryana Panchayati Raj Act, 1994