Section 191 in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974
191. Grounds for declaring election void.
(1)Subject to the provisions of this rule, if in the opinion of the Commissioner-(a)the election of a returned candidate has been procured or induced, or the result of the election has been materially affected by any corruption, illegal practice; or(b)any corrupt or illegal practice has been committed in the interest of a returned candidate; or(c)the result of election has been materially affected by the improper acceptance or rejection of any nomination or by reason of the fact that any person nominated was not qualified or was disqualified for election, or by the improper reception or refusal of a vote, or by the reception of any vote which is void, or by any non-compliance with the provisions of the rules relating to the election, or by any mistake in the use of any prescribed form; or(d)the election has not been a free election by reason of the large number of cases in which bribery or undue influence has been exercised or committed;the election of the returned candidate shall be void.(2)If the Commissioner reports that a returned candidate has been guilty by an agent other than his election agent of any corrupt or illegal practice but further reports that the candidate has satisfied him that-(a)no corrupt or illegal practice was committed at the election by the candidate or election agent, and the corrupt or illegal practices mentioned in the report were committed contrary to the orders, and without the sanction or connivance of the candidate or his election agent;(b)the candidate and his election agent took all reasonable means tor preventing the commission of corrupt or illegal practices at the election;(c)the corrupt or illegal practices mentioned in the report were of a trivial and limited character or took the form of customary hospitality which did not affect the result of the election, and(d)in all other respects;the election was free from any corrupt or illegal practice on the part of the candidate or any of his agents.(3)if a person (not being entitled so do) votes more than once at the same election, all his votes shall be deemed for the purpose of this rule to be void.
