Section 7 in The Jammu and Kashmir Public Men and Public Servants Declaration of Assets and other Provisions Act, 1983
7. Disqualification for being guilty for corrupt practices.
- A public man shall be disqualified for being chosen as, and for being a member of the State Legislature or a Municipal Council or a Town Area Committee or a Notified Area Committee, if from the scrutiny of his returns it is found that his action or conduct as such public man has caused loss to the State Exchequer or has in any way abused or misused his position as such public man in the matter of acquisition of any property or by undue pecuniary gain to himself or to his family members.
