Section 296(1) in The Himachal Pradesh Municipal Corporation Act, 1994
(1)If the authorised officer is of the opinion -(a)that on the date of his election the elected person was not qualified, or was disqualified to be elected under this Act ; or(b)that any corrupt practice has been committed by the elected person or his agent or by any other person with the consent of the elected person or his agent ; or(c)that any nomination has been improperly rejected ; or(d)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 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 this Act or of any rule made under this Act ;the authorised officer shall set aside the election of the elected person.
