Section 12(d) in Telangana Panchayat Raj (Authority to dispose petitions in respect of Gram Panchayats, Mandal Praja Parishads and Zilla Praja Parishads) Rules, 2018
(d)that the result of the election, insofar as it concerns a Returned Candidate has been materially affected.(i)by the improper acceptance of any nomination, or(A)The Election Tribunal shall declare the election of the Returned Candidate to be void.(B)If the Election Tribunal holds the Returned Candidate guilty under Clause (b) and Clause (d) (ii) of this rule, the Election Tribunal shall in addition to declare the election of the Returned Candidate as void, shall also declare that the returned candidate shall be disqualified to contest in any elections under this Act, for a period of six years from the date of the order.(ii)by any corrupt practice, committed in the interest of the Returned Candidate by an Agent other that his election agent, with the connivance of the Returned Candidate, or(iii)by the improper reception, refusal or rejection of any vote, or the reception of any vote which is void,(iv)by any non compliance with the provisions of the Act, or any Rules or Orders made under the Act.
