13J. [ Removal of an elected president and member who fails to lodge election expenditure statement. [Substituted by Haryana Act No. 33 of 2019, dated 4.9.2019.]
- If an elected president or member fails to follow the provisions of sections 13F or 13H, he shall be removed by the State Election Commission after giving him an opportunity of being heard. The office of the president or member so disqualified shall become vacant immediately.]
