(1)The election of any person [* * *] [Inserted vide Orissa Act No. 5 of 1990 w.e.f. 20.4.1990 and omitted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] as a [* * *] [The words a Chairman or as a, were added vide Orissa Act No. 22 of 1978 and were deleted vide Orissa Act No. 8 of 1984 w.e.f. 6.12.1983.] Councillor may be questioned petition on the ground.(a)that such person committed, during or in respect of the election proceedings, a corrupt practice as defined in Section 28; 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 vote; or(c)that such person though enrolled as an elector was disqualified for election under the provisions of Sections 15, 16 and 29.
