Section 3 in The Punjab Agricultural Produce Markets (Election Petition) Rules, 1981
3. Grounds on which election be called in question.
- (Section 17-A). - The election of any person as a member, Vice-Chairman or Chairman, as the case may be, of a committee may be called in question by an elector through an election petition on the ground that such person has been guilty of a corrupt practice specified in the Schedule or has connived at or abetted the commission of any such corrupt practice or there has been failure of justice on any of the following grounds, namely :-(a)that on the date of his election the elected person was not qualified, or was dis-qualified, to be elected under the Act or any rules made thereunder; or(b)that any nomination has been improperly rejected; or(c)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 the Act or of any rules made thereunder.
