Section 20 in Bihar Development of Ayurvedic and Unani Systems of Medicine Act, 1951
20.
The election of any person as a member of the Council shall not be questioned-(a)on the ground that the name of any person qualified to vote has been omitted from or the name of any qualified person has been inserted in the Electoral roll;(b)on the ground of any non-compliance with any rule or any mistake in the forms required thereby or any error or irregularity or informality on the part of the Returning Officer unless such non-compliance, mistake, error, irregularity or informality has materially affected the result of the election.
