Section 3 in U.P. Kshettra Panchayats (Removal of Disqualification and Settlement of Disputes Relating to Disqualification and Membership) Rules, 1994
3. Computation of period of five years.
- The date from which the period of five years for removal of disqualification under clauses (c), (e), (f), (g), (h), (i), (j), (k) or (l) of Section 13 of the Act, shall be computed, will be as follows :(1)For clause (c) from the date of dismissal;(2)For clause (e) from the date on which the insolvent is discharged;(3)For clauses (f), (g), (h), (i), (j), (k) or (l)-(i)In case of sentence of imprisonment, from the date of expiry of the period of sentence;(ii)In the case of sentence of fine, from the date of payment or recovery thereof;(iii)In the case of sentence of both imprisonment and fine from the date of expiry of sentence or payment or recovery of fine whichever is later.
