The State Government may of its own motion or on objection made within three months from the date of election, declare any election to the Council to be void on account of corrupt practice (e.g., bribery, undue influence, personation, publication of false statements) or any other sufficient cause, and may call on the electorate affected to make a fresh election within a specified date and any decision of the State Government under this Rule shall be final.AppendixForm ANomination Paper(Vide Rule 4)
