Section 92(5) in The M.P. Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993
(5)A person against whom an action is taken under this section shall be disqualified to be member of any Panchayat [or Gram Nirman Samiti and Gram Vikas Samiti] [Inserted by M.P. Act No. 16 of 2004 (w.e.f. 1-1-2005).] [or Committee of Gram Sabha] [Inserted by M.P. Act No. 18 of 2007 (w.e.f. 4-7-2007).] for a period of [six] [Substituted by M.P. Act No. 26 of 1994 (w.e.f. 30-5-1994).] years commencing from the initiation of such action.
