Section 15(15) in First Statutes of the University of Udaipur
(15)Election Petitions.-The election of a returned candidate conducted in accordance with the procedure herein mentioned may be questioned by an election petition on one or more of the following grounds, namely:-(i)That on the date of election the returned candidate was not qualified to be chosen to fill the seal; or(ii)That any corrupt practice mentioned/below has been committed by the returned candidate or his counting agent or any other person with the consent of returned candidate or his counting agent.Explanation:-For the purpose of this sub-clause any of the following acts shall be deemed to be the corrupt practice for the purpose of election under these Statutes, namely:-(a)Bribery i.e. any gift, offer or promise by the candidate or by any other person of any gratification to any person whomsoever with the object directly or indirectly, of inducing a person to stand as or not to stand as or to withdraw from being a candidate or to vote or refrain from voting at an election;(b)Undue influence, i.e. any direct or indirect interference on the part of a candidate with the free exercise of any illegal right; and(c)Systematic appeal by a candidate to vote on ground of caste, race or religion.(iii)That any ballot paper has been wrongly rejected or has not been rejected which ought to have been rejected under the provisions of the Statutes.(iv)That the result or the election, in so far as it concerns the returned candidate has been materially affected:-(a)By the improper receipt of, refusal or rejection of any vote or the receipt of a vote which is void; and(b)By any non-compliance with the provisions of the Act or any Statutes made thereunder.(v)That in fact the petitioner or some other candidate has received a majority of valid votes or that he ought to have been declared elected.
