Section 81(d) in The Maharashtra Specified Co-operative Societies Elections to Committees Rules, 1971
(d)that the result of the election, in so tar as it concerns a returned candidate, has been materially affected-(i)by the improper acceptance of any nomination; or(ii)by any corrupt practice committed in the interests of the returned candidate by an agent other than his Election Agent; or(iii)by the improper reception, refusal or rejection of any vote or the reception of any vote which is void; or(iv)by any non-compliance with the provisions of the Act or any rules made thereunder, the Commissioner shall declare the election of the returned candidate to be void.
