Section 21 in Bihar State Board of Homeopathic Medicine (Electoral Rolls and the Conduct of Elections and Election Petition) Rules, 1955
21.
(1)If after making such inquiry as may be necessary the State Government or the officer authorised by the State Government in this behalf finds that the election was valid, it shall dismiss the petition and may award costs in its discretion.(2)If the State Government, or the Officer authorised by the State Government in this behalf finds that the election was not valid, it shall either (a) order a fresh election, or (b) declare another candidate to have been duly elected and, in either case, may award costs in its discretion.
