Section 100(1) in The Representation Of The People Act, 1951.

Central Government Act

(1) Subject to the provisions of sub- section (2) if 1[ the High Court] is of opinion-

(a) that on the date of his election a returned candidate was not qualified, or was disqualified, to be chosen to fill the seat under the Constitution or this Act 4[ or the Govern- ment of Union Territories Act, 1963 ] (20 of 1963 ), or

(b) that any corrupt practice has been committed by a returned candidate or his election agent or by any other person with the consent of a returned candidate or his election agent; or

(d) that the result of the election, in so far as it concerns a returned candidate, has been materially affected.

(i) by the improper acceptance of any nomination, or

(ii) by any corrupt practice committed in the interests of the returned candidate 5[ by an agent other than his election agent], or

(iii) by the improper reception, refusal or rejection of any vote or the reception of any vote which is void, or

(iv) by any non- compliance with the provisions of the Constitution or of this Act or of any rules or orders made under this Act, 1[ the High Court] shall declare the election of the returned candidate to be void.]

1. Subs. by Act 47 of 1966, s. 42, for" the Tribunal" (w. e. f. 14- 12- 1966 ).

2. Subs. by Act 27 of 1956, s. 54, for sub- section (2).

3. Subs. by s. 55, ibid., for sub- sections (1) and (2).

4. Ins. by Act 20 of 1963, s. 57 and Sch. II. The words" or the Government of Part C States Act, 1951 (49 of 1951 )" were omitted by the Adaptation of Laws (No. 2) Order, 1956.

5. Subs. by Act 58 of 1958, s. 30, for certain words.