Section 21(1) in The M.P. Panchayats (Election Petitions, Corrupt Practices and Disqualification for Membership) Rules, 1995
(1)Subject to the provisions of sub-rule (2) if the specified officer is of opinion-(a)that on the date of his election the returned candidate who was not qualified or was disqualified to be chosen to fill the scat under the Act; or(b)that any corrupt practice has been committed by a returned candidate or his election agent or by any other person with the consent of a returned candidate or his election agent; or(c)that any nomination paper has been improperly rejected; or(d)that the result of the election in so far as it concerns returned candidate has been materially affected-(i)by the improper acceptance of any nomination; or(ii)by a corrupt practice having been committed in the interest of the returned candidate by a person acting with the consent of the candidate or his agent; or(iii)by the improper acceptance, 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 of any rules or orders made thereunder;the specified officer shall declare the election of the returned candidate to be void.
