Section 107 in The Dadra and Nagar Haveli Panchayat Regulation, 2012
107. Disqualification for corrupt or illegal practice.
- The District Judge may declare any candidate, found to have committed any corrupt practice, to be ineligible for being a member of a Gram Sabha or for contesting an election under this Regulation or for being appointed or retained in any office or place in the Administration or any local authority for such period not exceeding five years as the District Judge may determine.
