Section 43(4) in The Jharkhand Agricultural Produce Markets Rules, 2000
(4)by any non-compliance with the provisions of the rule or orders thereunder.(iv)The Munsif shall declare the election of any or all of the returned candidate to be void, if any person who has lodged a petition has, in addition to calling in question the election of the returned candidate, claimed a declaration that he himself or any other candidate has been duly elected, and the Munsif is of opinion-(a)that in fact the petitioner or such other candidate received a majority of the valid votes; or(b)that but for the vote obtained by the returned candidate by corrupt practice the petitioner or such other candidate would have obtained a majority of the valid votes;The Munsif shall after declaring the election of the returned candidate to be void, declare the petitioner or such other candidate, as the case may be to have been duly elected.(v)If the Munsif by his order declares the election of any candidate to be void on the ground specified in Rule 53 he may, if he thinks fit, declare any person by whom any corrupt practice has been committed within the meaning of the rule to be disqualified from being a member of any Market Committee for a term not exceeding four years :Provided that no such declaration shall be made in respect of any person other than the returned candidate without giving such person an opportunity to show cause why such declaration shall not be made :Provided further that such person may, at any time, be relieved from such disqualification by an order of Board in that behalf.(vi)Subject to the provision of these rules, every election shall be tried by Munsif as early as may be, in accordance with the procedure applicable under the Code of Civil Procedure, 1908, to the trials as suits.
