Section 34(1)(b) in Kerala Panchayat Raj Act, 1994

[Cites 0, Cited by 2] [Section 34(1)] [Section 34] [Entire Act]

(b)

(i)has been sentenced by a court or Tribunal to imprisonment for a period not less than three months for an offence involving moral turpitude;

(ii)has been found guilty of an offence of corruption by a competent authority under nay law in force;

(iii)has been held personally liable for maladministration by the Ombudsman constituted under section 271 G; or

Legal Document View