Section 16 in Karnataka Ayurvedic and Unani Practitioners' Registration and Medical Practitioners' Miscellaneous Provisions Rules, 1964
16. Dispute regarding election.
(1)The validity of the election of a member may be called in question by a petition presented to the State Government by any candidate at such election within fifteen days from the date of publication of the declaration of the results by the State Government in the official Gazette.(2)Every petition under sub-rule (1) shall be accompanied by as many copies thereof as there are respondents mentioned in the petition and every such copy shall be attested by the petitioner under his own signature to be a true copy of the petition.(3)The petitioner shall join as respondents to his petition where the petitioner in addition to claiming a declaration that the election of the returned candidate is void claims a further declaration that he himself or any other candidate has been duly elected, all the contesting candidates other than the petitioner, and where no such further declaration is claimed, the returned candidate.(4)A petition under sub-rule (1) -(a)shall contain a concise statement of material facts on which the petitioner relies;(b)shall be signed by the petitioner and verified in the manner laid down in the Code of Civil Procedure, 1908 (Central Act V of 1908), for the verification of pleadings;(c)any schedule or annexure to the petition shall also be signed by the petitioner and verified in the same manner as the petition.(5)The petitioner may claim any of the following declarations:-(a)that the election of the returned candidate is void.(b)that the election of the returned candidate is void and he himself or any other candidate has been duly elected.
