Section 31A in The M.P. Panchayat Nirvachan Niyam, 1995
31A. [ Information of criminal record, properties, liabilities and educational qualifications etc. of candidates. [Inserted by M.P. Notification No. F-1-3-2004-XXII P-2, dated 20-9-2004.]
(1)Every candidate for the post of Panch shall submit a declaration in a form as prescribed by the State Election Commission along with nomination paper which shall include information about his educational qualification, criminal cases pending/decided, his/her assets and liabilities and that of his/her spouse and dependents, his/her number of living children and information about whether he/she is an encroacher on Government Land.(2)Every candidate for the post of Sarpanch, member of Janpad Panchayat and Zila Panchayat shall submit an affidavit, in a form as prescribed by the State Election Commission along with nomination paper which shall include information about educational qualifications, criminal cases pending/decided, his/her assets and liabilities and that of his/her spouse and dependents, the number of his/her living children and whether he/she is an encroacher on Government Land. The affidavit shall be sworn before competent Notary, Magistrate or Oath Commissioner.(3)A copy of affidavit/declaration of candidates for the post of Panch, Sarpanch, Member of Janpad Panchayat and Zila Panchayat shall he exhibited on the notice board in the office of the Returning Officer. Its copy shall he made available to any citizen on demand on payment of prescribed fee.]
