Section 16(2) in The Himachal Pradesh Municipal Corporation Act, 1994
(2)The question whether a person is or has become subject to any of the disqualifications under sub-section (1), shall, after giving an opportunity to the person concerned of being heard, be decided, -(i)if such question arises during the process of an election, by an officer who may be authorised in this behalf by the State Government, in consultation with the State Election Commission; and(ii)if such question arises after the election process is over, by the Director.
