Section 12 in The Punjab Agricultural Produce Markets (Election Petition) Rules, 1981
12. Findings of prescribed authority.
- (Section 17-A (1)(a)). - (1) If the prescribed authority, after making such enquiry as it deems necessary, finds in respect of any person whose election is called in question by an election petition, that his election(i)is valid, it shall dismiss the petition,(ii)is void, on account of any of the grounds mentioned in Rule 3, it shall declare the same to be void;(2)At the time of making an order under sub-rule (1), the prescribed authority shall also make an order(i)recording a finding whether any corrupt practice has or has not been proved to have been committed;(ii)specifying the names of persons who have been proved at the trial to have been guilty of any corrupt practice of conniving at or abetting the same;(iii)fixing the period for which the persons referred to in clause (ii) shall be incapable of becoming members of a Committee; and(iv)fixing the total amount of costs payable, if any, and specifying the persons by and to whom such costs shall be paid.
