Section 15 in The Rajasthan District Boards Act, 1954
15. Power to question election by petition.
(1)The election of any person as a member of a Board may be questioned by an election petition on the ground -(a)that such person committed during or in respect of the election proceedings a corrupt practice as defined in section 24; or(b)that such person was declared to be elected by reason of the improper rejection or admission of one or more votes, or for any other reason was not duly elected by a majority of lawful votes; or(c)that such person, though enrolled as an elector, was disqualified for election under the pervasions of sub-section (2) of section 13: or(d)that such person was not qualified to be nominated as a candidate for election or that the nomination paper or the petition was improperly rejected.(2)The election of any person as a member of a Board shall not be questioned -(a)on the ground that the name of any person qualified to vote has been omitted from, or the name of any person not qualified to vote has been inserted in the electoral roll or rolls;(b)on the ground of any non-compliance with this Act or any rule or of any mistake in the forms required thereby, or of any error, irregularity or informality on the part of the officer or officers charged with cariying out this Act or any rules, unless such non-compliance, mistake, error, irregularity or informality has materially affected t he result of the election.
