Section 94(d) in The Rajasthan Waqf Board (Election of Members) Rules, 1999
(d)that the result of the election in so far as it concerns the returned candidate was materially affected-(i)by the improper acceptance of any nomination; or(ii)by any corrupt practice committed in the interest, of the candidate or by a person acting with the constant or connivance of such candidate; or(iii)by improper reception, refusal or rejection of any vote or the reception of any vote which was void; or(iv)by any non compliance with the provisions of the Act or these rules; or
