Section 213 in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974
213. Disqualification for failure to lodge return of election expenses.
- If default is made in making the return of the election expenses of any person who has been nominated as a candidate at an election to which the provisions of Chapter VII of this Part apply, or if such a return is found, either upon the trial of an election petition under Chapter VIII of this Part or by any Court in a judicial proceeding to be false in any material particular the candidate and his election agent shall be disqualified for voting at any election for a period of three years from the date by which the return was required to be lodged.Other disqualifications
