Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Delhi Homoeopathic Rules, 1958 CONTENTS 1. These rules may be called the Delhi Homoeopathic Rules, 1958 2. . PART 1 :- FEE ETC. OF MEMBERS OF BOARD AND APPOINTMENT OF SUB-COMMITTEES 3. . 4. . 5. . PART 2 :- REGISTRAR 6. . 7. . 8. . 9. . 10. . 11. . PART 3 :- REGISTRATION 12. . 13. . 14. . 15. . 16. . 17. . 18. . 19. . 20. . 21. . PART 4 :- APPEALS 22. . PART 5 :- PENAL REMOVALS FROM THE REGISTER 23. . 24. . 25. . 26. . 27. . 28. . 29. . 30. . 31. . 32. . 33. . PART 6 :- RESTORATION OF THE NAMES TO THE REGISTER 34. . 35. . PART 7 :- COMMON SEAL 36. . 37. . 38. . PART 8 :- INSPECTION OF DOCUMENTS 39. . PART 9 :- ACCOUNTS 40. . 41. . 42. . 43. . 44. . 45. . 46. . 47. . 48. . 49. . 50. . 51. . 52. . PART 10 :- ELECTIONS 53. . 54. . 55. . 56. . 57. . 58. . 59. . 60. . 61. . 62. . 63. . 64. . 65. . 66. . 67. . 68. . 69. . 70. . 71. . 72. . 73. . 74. . 75. . 76. . 77. . Delhi Homoeopathic Rules, 1958 In exercise of the powers conferred by Section 47 of the Delhi Homoeopathic Act, 1956 (Act 11 of 1956), the Chief Commissioner of Delhi is pleased to make the following Rules. 1. These rules may be called the Delhi Homoeopathic Rules, 1958 :- 2. . :- In these rules, unless the context otherwise requires (1) 'Act' means the Delhi Homoeopathic Act, 1956. (2) 'Board' means the Board of Homoeopathic System of Medicine, Delhi. (3) 'form' means a form appended to these Rules. (4) 'section' means a section of the Act. PART 1 FEE ETC. OF MEMBERS OF BOARD AND APPOINTMENT OF SUB-COMMITTEES 3. . :- Every non-official member of the Board shall be entitled to a fee of Rs.8 for each day of attendance at a meeting of the Board in addition to the travelling expenses admissible to him. 4. . :- The travelling allowance of the official members for journeys performed for attending meetings of the Board shall be paid in accordance with the Travelling Allowance Rules contained in the Supplementary Rules and the travelling expenses of non-official members will be paid at the rates admissible to class II officers of Delhi Administration: Provided that the actual travelling expenses will be paid to the non-official members for such journeys performed within a radius of 5 miles. 5. . :- (1) The Board may appoint sub-committees from amongst its members to report upon any matter which it may deem necessary to refer to them. (2) Every non-official member of the Board shall be entitled to the same tee and travelling expenses for attending a meeting of a sub- committee as are prescribed in rules 3 and 4 for attending a meeting of the Board. PART 2 REGISTRAR 6. . :- (1) The Registrar shall be a whole-time salaried officer in the grade of Rs.200-10-300 and he shall receive such allowances as may be admissible to a Government servant of similar scale under Delhi Administration: Provided that the Board may, with the previous approval of the State Government, appoint any person as part-time Registrar, and the person so appointed may be paid such remuneration as the State Government may determine. (2) The appointment of the Registrar shall be on probation for one year, after which he will be confirmed by the Board with the previous approval of the State Government if the Board is satisfied as to his efficiency and general conduct. The probationary period may, however, be further extended by one year,, if considered necessary by the Board. (3) The Central Civil Service (Conduct) Rules and the Central Civil Service (Classification, Control and Appeal) Rules shall mutatis- mutandis apply to the Registrar. 7. . :- The Registrar shall fulfil all the duties that may be required of him by the Act and these rules and the regulations for the time being of the Board. 8. . :- The Registrar shall be present at every meeting of the Board and shall record minutes of the proceedings at such meetings. 9. . :- The Registrar shall conduct and have charge of the correspondence of the Board and shall issue and requisite notices in the manner laid down in these rules. 10. . :- Except on public holidays the office of the Registrar shall remain open during the office hours observed by Delhi Administration. The Registrar shall notabsenthimself from duty without the permission of the Chairman. 11. . :- The Registrar shall be incharge of the Board's office and shall exercise powers of supervision, direction and control. PART 3 REGISTRATION 12. . :- The Register to be maintained under Section 22 of the Act shall be in Form 'A.'. The Registrar shall contain the names of practitioners in alphabetical order. 13. . :- Each page of the register shall be verified by the Registrar's signature. 14. . :- (1) Every practitioner whose name has been entered in the Register shall be entitled to receive from the Registrar his certificate of registration in Form 'B'. 1 (2) In the event of a certificate issued under sub-rule (1) being lost or destroyed, a duplicate copy of such certificate may be supplied on payment, of the fee of Rs. 25 (Rupees Twenty five) only], 1. Substituted by Notification No. F.25/1/77-M and PH, dated 12-1- 1979. 7- F.9 15. . :- 1 (1) Every person entitled to be registered under section 24 and desiring himself to be registered shall apply to the Registrar in form 'C' available on payment of Rs.5 (Rupees (2) The certificate for the purpose of para 3 of the schedule appended to the Act shall bein the foliowing form: "This is to certify t h a t Shri/Shrimati/Kumari........son/wife/daughter/of.........has been practising as a homoeopath whole time since.........and is a fit person for being registered as ahomoeopath". Dated............ (3) The Registrar on being satisfied that the applicant is entitled to be registered under the Act shall cause his name to be entered in the Register. 1. Substituted by Notification No. F.25/1/77-M and PH, dated 12-1- 1979. 7- F.9 16. . :- (1) An application for registration of additional qualifications shall be made in Form'D'and shall be accompanied by afeeofRs. 10. (2) On making alteration in the entries as respects any additional qualifications the Registrar shall grant the practitioner acertificate in Form 'E'. 1 (3) AfeeofRs.25 shallbeleviedforregisteringachangeofnameintheregister. 1. Substituted byNotificationNo.F.25/l/77-MandPH,datedl2-l-1979. 17. . :- Certified copies of entries in the register in Form 'F' may be issued to any person applying therefor on payment of a fee of Rs. 5 (Rupees five) only. 18. . :- It shall be the duty of every registered practitioner who changes his address to intimate the change of address to the Registrar within one month of such change. 19. . :- There shall be made every third year and enteredin the register'an enumeration of, (1) thenumberof practitionersalreadyregistered; (2) thenumberofpractitionersregisteredduringtheperiodinquestion; (3) the number of practitioners whose names have been restored to the register during the period inquestion; (4) the number of practitioners whose names have been removed from the register during the period in question stating the section of the Act under which the names have been removed; and (5) the number of practitioners whose names have been removed by reason of death. during the period in question. 20. . :- The Registrar shall as early as possible, in each year cause to be printed and published in the same form as the original Register itself a correct list of all persons whose names appear in the Register on the 31 st December preceding. The Registrar shall keep an . interleaved copy of such printed list wherein he shall make, during the year any entry, alteration or erasure that may be necessary. 21. . :- For the purpose of sub-section (1) of section 25 the retention fee payable shall be Rs. 20 (Rupees twenty) only and shall be payable annually. In the absence of necessary- renewal within three months, an additional fee of Rs. 107- (Rupees ten) only shall be charged. Thereafter his/her name shall be struck off and shall be re-entered on payment of apenalty equal to theamountoffeepayableat the timeof making such application,] PART 4 APPEALS 22. . :- (1) Every decision of the Registrar refusing the registration or renewal of registration of any person, or the making or removal of any entry in the Register shall be communicated alongwith grounds of thereof to the person concerned forthwith. 1 (2) Every appeal to the Board under sub-section (2) of Section 24 shall state the ground on which it is based and shall be accompaniedby fee of Rs. 50 (Rupees fifty) only]. (3) The Board shall fix a day for hearing the appeal of which notice shall be given to the appellant and if the appellant appears on the date so fixed the Board shall hear him before deciding the appeal. 1. Substituted videNotificationNo.F.25/l/76-MandPH,Dated29-ll- 1976. PART 5 PENAL REMOVALS FROM THE REGISTER 23. . :- Whenever information is received that any registered practitioner has been convicted of a'cognizable offence or has been found guilty of conduct which prima facie constitutes infamous conduct in a professional respect; the Registrar shall make an abstract of such information and of any further information he may have subsequently obtained. 24. . :- (1) Where the information in question is in the nature of a complaint by a person or body charging the registered practitioner with infamous conduct in any professional respect, such complaint shall be made in writing addressed to the Registrar and shall state the grounds of complaint and shall be accompanied by one or more declarations as to the facts of the case. (2) Every declaration must state the description and the place of abode of the declarant and where the facts stated in a declaration are not within the personal knowledge of the declarant the source of information and grounds for the belief of the declarant in its truth shall be accurately and fully stated. Declarations or parts of declarations which are made in contravention of this rule shall not be accepted as evidence. 25. . :- The abstract, and where a complaint has been lodged, the complaint and all other documents bearing on the case shall be submitted by the Registrar to the Chairman who shall when he thinks fit instruct the Registrar to ask the registered practitioner by means of registered letter for any explanation he may have to offer. The relevant papers including any explanation forwarded by the registered practitioner to the Registrar shall then be put up before the Chairman who shall consider the same and shall cause further investigation to be made and further evidence to be taken and if the Chairman is of the opinion that prima facie case is not made out, the case shall not be proceeded with further and the Registrar shall inform the complainant, of the decision of the Chairman. The Chairman shall in such cases send his decision for the information of the Board. If the Chairman is of the opinion that the circumstances warrant that an enquiry ought to be held in the case,, the Chairman shall direct the Registrar to take steps for the institution of an enquiry and for having the case heard and determinedby theBoard. 26. . :- An enquiry directed under the foregoing rule shall be instituted by the issue of notice in writing on behalf of the Board by the Registrar addressed to the registered practitioner. Such notice shall specify the nature and particulars of the charge and inform him of the day on which the Board intends to deal with the case and shall call upon the registered practitioner to answer the charges in writing and to attend before the Registrar on such day. The notice shall be issued in Form 'G' with such variations as circumstances may require, at least three weeks before the date of enquiry. The Registrar shall also inform the complainantof thedate so appointed where a complaint has been lodged. 27. . :- (1) Any answer, evidence or statement forwarded or application made,, by the registered practitioner between the date of the issue of the notice and the day appointed for the hearing of the case shall be dealt with by the Chairman in such manner as he may think fit. (2) AH material documents which are to be laid before the Board as evidence to the case shall be printed or typed and a copy thereof shall be furnished to each member the Board before the hearing of the case, 28. . :- At the hearing of the case by the Board the Registered practitioner and where a complaint has been lodged also the complainant will be entitled to be heard. 29. . :- Where the complainant appears the following shall be the order of procedure (1) The Registrar shall read to the Board the notice of the enquiry addressed to the practitioner. (2) The complainant shall then be invited to state his case and to produce evidence in support of it. (3) The registered practitioner will then be invited to state his case and to produce evidence in support of it. He may address the Board either before or at the conclusion of his evidence. (4) At the conclusion of the registered practitioner's case the Board will, if the practitioner has produced evidence, hear the complainant in reply on the case generally but will allow no further evidence except in any special case in which the Board may think fit to allow such further evidence. If the registered practitioner produces no evidence the complainant shall not be heard in reply except by special leave of the Board. (5) Where a witness is produced by a party before the Board, he shall first be examined by the party producing him and then cross- examined by the adverse party and then re- examined by the party producing him. The Board may decline to admit in evidence any declaration where the declarant is not present or declines to submit to cross-examination. (6) TheChairmanoftheBoardwhenpresentmayputquestionstoanywitness. 30. . :- Where there is no complaint or no complainant appears the following shall be the orderofprocedure (1) The Registrar shall read to the Board of notice of enquiry addressed to the registered practitioner and shall state the facts of the case and produce before the Board the evidence by which it is supported. (2) The registered practitioner shall then be invited to state his case and to produce his evidence in support of it. He may address the Board either before or at the conclusion of the evidence. 31. . :- The Board may, if they think fit, adjourn the hearing of a case from time to time and shall inform the registered practitioner and the complainant accordingly. If they are not present or when the date to which the hearing is adjourned is notfixed forthwith the Registrar shall intimate to them the date by registered letter at least 28 days be fore the date so fixed. 32. . :- (1) Upon the conclusion of the hearing the Board shall deliberate in camera, and at the conclusion of the deliberation, the Chairman shall call upon the members of the Board present to cast their votes on the following questions according to the nature of the charge, namely (a) (i) Whether the registered practitioner has been proved to have been convicted of acognisablc offence. (ii)' If so whether the offence discloses such defect of character as in their opinion sufficientto make him unfitto practise his profession? (b) Whether the registered practitioner has been guilty of an infamous conduct in a professional respect. (2) If the majority of members present (including the Chairman who shall have a casting vote in case of equality of the votes vote, in the negative, the registered practitioner shall be discharged. (3) If the majority of the members present (including the Chairman who shall have a casting vote in case of equality of the votes) vote in the affirmative, the Board shall order removal of the name of the practitioner. 33. . :- The Registrar shall upon the removal of any name from the register pursuant to the provisions of the preceding rules of Section 26 of the Act, forthwith send notice of such removal to the registered practitioner. Such notice shall be sent by registered letter addressed to the last known address or to the registered address of the practitioner. The Registrar shall also send forth with intimation of any such removal to the Dean or Secretary or other corresponding officer of any body or bodies from which the practitioner had received his qualification or qualifications. PART 6 RESTORATION OF THE NAMES TO THE REGISTER 34. . :- Applications for re-entry in the Register of a name removed under Section 25 of the Act shall be in Form 'H' and shall be accompanied by the following documents, namely (a) theapplicant'scertificate of degreeordiploma.ifany; (b) his certificate of registration in original if the same has not been already returned; (c) the renewal fee that was outstanding against him at the time of renewal of his name; and (d) theprescribedrenewalfeeunderRule21,fromthedateofre-entry. 35. . :- Any practitioner whose name has been removed from the Register under section 26 of the Act but still possesses a qualification entitling him to be registered under the Act may make an application to the Board for re-entry- of his name in the Register and the following procedure shall be followed in the case of every such application, namely: (i) The application shall be in writing addressed to the Board, and signed by the applicant, and shall state the grounds on which the application is made. (ii) Theapplicationshallbeaccompaniedby (a) a declaration made by the applicant setting forth the facts of the case, and stating that he is the practitioner originally registered; (b) acertificate from two practitioners; (c) applicant'scertificateofdegreeordiploma;and (iii) The statements in the application shall also be verified by certificates in writing to be given by two respectable persons who are residing in the neighbourhood of the place where the applicant has been residing since the removal of his name and who were and are well acquainted with him before and since the removal of his name. They shall testify to his present good character. (iv) Before the application is considered by the Board the Registrar shall notify the same to the licensing bodies whose qualifications were held by the applicant at the time his name was removed; and shall further by letter addressed to the person or body (if any) on who complaint the applicant's name has been removed, give notice of the application and of the time when the Board in tends to consider the same. (v) The Board shall consider the application if it thinks fit, adjourn the consideration thereof to a future date or require further evidence or explanation from the applicant. PART 7 COMMON SEAL 36. . :- The common seal shall be kept in the joint custody of the Chairman and the Registrar. 37. . :- The seal shall beaffixed only by the order of the Board. 38. . :- Any order for affixing the seal shall state the object of its use and the order shall be entered in the minutes of the Board. PART 8 INSPECTION OF DOCUMENTS 39. . :- The following shall be the conditions on which leave may be granted to members of the Board to inspect the documents of the Board unless they are not required by its legal adviser in connection with hisofficial duty: (1) a member shall give written notice of three clear days to the Registrar. When the Board is in session he may inspectanydocumentonashort notice. (2) thesubjectof thedocumentsrequiredforinspectionshall be stated; (3) the Registrar shall be held responsible for safe custody of all documents; (4) nodocumentshallberemovedfrom thepremisesof theBoard. PART 9 ACCOUNTS 40. . :- An account shall be opened in the State Bank of India, Delhi in the name of the Board and all moneys of the Board shall be deposited in the Bank. 41. . :- The Registrar shall receive all moneys payable to the Board. He shall not retain in his hands an amount exceeding Rs. 100 the balance being deposited in the Bank to the credit of theBoard. 42. . :- The Registrar shall superintend the details of income and expenditure of the Board and shall at each ordinary meeting of the Board submit a financial statement showing the transactions of the Board for the month previous to one in which the meeting is held. This statement shall if possible be forwarded along with the notices of the meeting. 43. . :- The Registrar shall,not later than the month of July in eachyear,prepare a statement of the income and the expenditure of the preceding financial year ending on the 31st day of March and draw the attention of the Board to such matters as may seem to be deserving ofnotice. 44. . :- As soon as possible after the statement of income and expenditure of the preceding financial year ending the 31st day of March is approved, the Board shall get the accounts for that year duly audited. 45. . :- The annual accounts and estimate for the next financial year shall be prepared by the Registrar under the direction of the B card. 46. . :- In the month of September in each year an estimate of the revenue and expenditure of the Board for the year commencing on the 1 st April next ensuing shall be laid before the Board. 47. . :- Such estimate shall make provision for the fulfilment of the liabilities of the Board and for carrying out effectively its objects. It shall include on its revenue side, besides all otherrevenues ordinarily anticipated, such grants as the Chief Commissioner may grant and all fees received from registration, renewal of registration and other fees payable and received by the Board under the Act. 48. . :- The Board shall consider the estimates so submitted to it and submit the same to the State Government for his approval. The S t a t e Government may approve the budget with or withoutmodification. 49. . :- The Board may at any time during the year for which any estimate has been sanctioned cause a supplementary estimate to be prepared and submitted to it. Every such supplementary estimate shall be considered by the Board in the same manner as if it were an original annual estimate. No expenditure shall be incurred by the Board which is not duly provided for in thebudget in a supplementary budget estimate. 50. . :- A bill or other vouchers presented as a claim for money shall be received and examined by the Registrar. If the claim be for a sum not exceeding Rs. 50 and is in order, the Registrar shall pay it. If the claim be for a sum exceeding Rs. 50 payment shall be made after it is examined and sanctioned by the Chairman. 51. . :- The Registrar shall immediately account for in the general cash book all money received or spent by or on behalf of the Board. 52. . :- All cheques on the Bank shall be signed by the Chairman or Vice- Chairman and the Registrar. PART 10 ELECTIONS 53. . :- Whenever a member or members are to be elected to the Board, the Chief CommissionerwillappointaReturningOfficerfor conducting the election. 54. . :- The Returning Officer shall, not less than 30 days before the date of election, appoint (a) thelastdateforfilingnominationpapers, (b) thedate for the scrutiny of nominations, (c) the last date for the withdrawal of candidatures which shall not be less than fifteen days before the date of the poll, (d) the date or dates on which apollshall.if necessary be taken. (e) the date for the counting of votes, and (f) the date before which election shall be completed, and shall cause notice of the intended election to be published in Form I in the Delhi Gazette. 55. . :- Only those registered practitioners whose names have been entered in the register upto the dateof issue of notice in Form I under rule 54 will form the electorate. 56. . :- The electoral roll shall be prepared by the Registrar from the register and shall contain the names, addresses (bom residential and clinical) of every person qualified to vote. The roll shall be exhibited as the office of the Registrar and copy thereof shall, on demand, be madeavailable on payment. 57. . :- Subject to the pro viso of section 10 any registered practitioner who has put in at least ten years' practice in homoeopathy before the date of issue of notice in Form I under rule 54 willbeeligibletobenominatedasacandidateforelection. 58. . :- Candidates qualified for being elected shall be proposed and seconded by persons qualified as electors. No elector shall propose or second nomination of more persons than are required to fill up the vacancies. If more nominations than are required to fill up a vacancy or vacancies be subscribed by the same elector, all nominations subscribed by him shall be held to be void. 59. . :- On or before the date appointed for the receipt of nomination papers each candidate wishing to stand for election shall pay to the Registrar a fee of Rs. 50 in cash or by crossed Postal Order(s). The fee so paid shall be credited to the Board and shall not be refunded, except when the election is postponed or the candidate has withdrawn his candidature on or before the date appointed for the purpose. 60. . :- Every proposal for nomination shall be in writing in printed Form T obtainable from the Registrar, free of cost and shall be signed by the proposer, seconder and the nominee, and sent by post or otherwise, so as to reach the Returning Officer on or before adate appointedby him in this behalf. 61. . :- Every nomination paper shall be accompanied by (1) areceiptofhavingpaid the feeofRs.5O to the Registrar, (2) adeclarationof the candidateinForm'K'. (3) an attested copy of the Matriculation/Higher Secondary certificate in support of the proof of the date of birth. (4) a documentary proof in support of the duration of practice in Homoeopathy to the satisfaction of the Returning Officer. (5) a declaration to the effect that the Candidate is not a salaried servant of the State Government, the Central Government, local authority or a Commercial or Industrial Undertaking or other Establishment(Otherthanahomoeopath). In the absence of such documents, thenomination shall be treated as invalid]. 62. . :- Every candidate shall be at liberty to withdraw his candidature in writing duly signed by him an delivered to the Returning Officer either personally or through an authorised agent by the appointed date. A candidate who has withdrawn his candidature shall not be allowed to cancel his withdrawal. 63. . :- The Returning Officer, shall, after scrutiny of the nomination papers, append a Certificate of scrutiny inForm 'L' to each nomination paperfound in order. 64. . :- The Returning Officer shall decide all questions which may arise regarding the validity of any nomination and his decision thereon shall be final. 65. . :- If in case of any election the number of candidates duly nominated does not exceed the number of persons required to fill up the vacancies, the Returning Officer shaft forthwith declare all such candidates to beelected. 66. . :- If more candidates than are necessary to fill up the vacancies, file their nomination papers for election, the Returning Officer shall forthwith publi sh their names and addresses in Form 'M* in the Delhi Gazette, and shall also cause their names to be entered in the ballot papers inForm'N'. 67. . :- A voter who is living outside the Union Territory of Delhi and wishes to vote by post at the Election of the Board, shall send an application in Form 'S' to the Returning Officer so as to reach him at least 20 days or such a shorter period as the Returning Officer may allow before the date of poll and if the Returning Officer is satisfied that the applicant isavoter.he shall issueapostal ballot paper to him atleastlOdays before the poll: Provided that no election shall be invalidated for reasons that an election did not/ received his ballotpaper,if the samewas issued to him in accordance with theseRules]. 68. . :- On such date as may be appointed by the Returning Officer in this behalf, every elector desirous of voting shall personally present himself before the Returning Officer at a place mentioned in this behalf and deliver ballot paper after recording his vote or votes and affixing his signature on the ballotpaper; Provided that a postal ballot paper received by the Returning Officer after 3.00 P.M. on the date so appointed shall be rejected. 69. . :- TheRetuning officer shall appoint such number of scrutinisers as he thinks fit. 70. . :- The ballot papers shall be scrutinised and the valid votes counted in the presence of Returning Officer at the appointed date, time and place. Any candidate may also be present either in person or through his accredited representative declared in Form 'O' to watch the countingof votes. 71. . :- Aballotpapershallbe in validif (a) it does not in any way conform to these rules, (b) itisnotproperlysignedonitsbackby theelector, (c) itdoesnot beartheinitials of the Returning Officer, (d) no vote is recorded thereon, (e) a voter writes his name or writes a word or makes any mark on the face of it, (f) thenumberofvotesrecorded there on exceeds the number of vacancies to be filled. Provided that when more than one votes are given on the same ballot paper, if one of the marks is so placed as to render it doubtful to which candidate it is intended to apply, the vote concerned and not the whole ballotpapershallbe invalid on thataccount. 72. . :- The decision of the Returning Officer regarding the expiry of time fixed either for receipt of nomination paper or the ballot paper shall be final. 73. . :- If any objection is made in respect of any ballot paper on the grounds that it does not comply with the specified requirements or to any rejection by the Returning Officer of a ballot paper, it shall be decided at once by the Returning Officer whose decision shall be final. 74. . :- When an equality of votes is found to exist between any candidates and the addition of a vote will entitle any one or more of the candidates to be declared elected, the determination of the person or persons to whom such additional vote shall be deemed to have been given shall bemade by lot to bedrawn by theReturning Officer. 75. . :- When the counting of votes has been completed, the Returning Officer shall forthwith declare the result in Form 'P' and shall submit a Return of Election in Form 'Q' to the Chief Commissioner for notifying the same in the Delhi Gazette. 76. . :- Upon the completion of the counting of ballot papers and after the result has been declared by him, the Returning Officer shall seal the ballot papers the account of which shall be maintained by him in Form 'R' and all other documents relating to the election and shall retain the same with himself for a period of six months, and thereafter with the approval of theChief Commissioner cause them to bedestroyed. 77. . :- The Chief Commissioner may, of his own motion, or on an objection made before him, declare an election that has been held to be void on account of corrupt practices or for any other sufficient cause and then all on the electorate to make a fresh election. The decision of the Chief Commissioner under this rule shall be final.