Section 23 in Rajasthan State Dental Council Rules, 2008
23. General.
(1)The State Government may, of its own motion, or on an objection received, in writing, in this behalf, from any candidate or candidates declare the election in whole or in part to be void on account of any corrupt practice, or any other sufficient cause and may call on the electorate to make a fresh election, in whole or in part as the situation may demand. The decision of the Government under this rule shall be final.(2)The decision of the State Government, on any question that may arise, as to the intention, construction or application of these rules shall be final.
