Section 17 in Karnataka Ayurvedic and Unani Practitioners' Registration and Medical Practitioners' Miscellaneous Provisions Rules, 1964
17. Procedure on receipt of the election petition.
- On receipt of the election petition, the State Government may after calling for the records and after such enquiry as it deems fit and after giving an opportunity to the parties to the proceedings of being heard, make an order,-(a)dismissing the petition; or(b)declaring the election of the returned candidate to be void; or(c)declaring the election of returned candidate to be void and the petitioner or any other candidate to have been duly elected.
