Section 15(25) in First Statutes of the University of Udaipur
(25)Decisions of the Committee.-(i) The Committee shall declare void the election of a returned candidate on any of the grounds specified in Clause (15).(ii)The Committee while declaring the election of the returned candidate to be void and may also declare that the petitioner or any other candidate, as the case may be, has been duly elected:Provided that the petitioner has, in addition to calling in question the election of the returned candidate, has claimed a declaration that he himself or any other candidate has been duly elected.
