Section 24(1) in The Societies Registration Act, 1860
(1)The prescribed authority may, on a reference made to it by the Registrar or by at least one-fourth of the members of a society registered in Haryana, hear and decide in a summary manner any doubt or dispute in respect of the election or continuance in office of an office-bearer of such society, and may pass such orders in respect thereof as it deems fit :Provided that the election of an office-bearer shall be set aside where the prescribed authority is satisfied -(a)that any corruption practice has been committed by such office- bearer; or(b)that the nomination of any candidate has been improperly rejected; or(c)that the result of the election insofar as it concerns to such office-bearer has been materially affected by the improper acceptance of any nomination or by the improper reception, refusal or rejection of any vote or the reception of any vote which is void or by any non-compliance with the provisions of any rules of the society.Explanation I. - A person shall be deemed to have committed a corrupt practice who, directly or indirectly, by himself or by any other person -(i)induces, or attempts to induce, by fraud, intentional misrepresentation, coercion or threat of injury, any elector to give or to refrain from giving a vote in favour of any candidate, or any person to stand or not to stand as, or to withdraw or not to withdraw from being a candidate at the election;(ii)with a view to inducing any elector to give or to refrain from giving a vote in favour of any candidate, or to inducing any person to stand or not to stand as, or to withdraw or not to withdraw from being a candidate at the election, offers or gives any money, or valuable consideration, or any place or employment, or holds out any promise of individual advantage or profit to any person;(iii)abets (within the meaning of the Indian Penal Code) the doing of any of the acts specified in clauses (i) and (ii);(iv)induces or attempts to induce a candidate or elector to believe that he, or any person in whom he is interested, will become or will be rendered an object of divine displeasure or spiritual censure;(v)canvasses on grounds of caste, community, sect or religion;(vi)commits such other practice as the State Government may prescribe to be a corrupt practice.Explanation II. - A promise of individual advantage or profit to a person includes a promise for the benefit of the person himself, or of anyone in whom he is interested.Explanation III. - The State Government may prescribe the procedure for hearing and decision of doubts or disputes in respect of such elections and make provision in respect of any other matter relating to such elections for which insufficient provision exists in this Act or in the rules of the society.
