Section 14C(b) in The Chhattisgarh Municipal Corporation Act, 1956
(b)has no good reason or justification for a failure, the State Election Commission shall, by order published in the Official Gazette, declare him to be disqualified and any such person shall be disqualified for being chosen as and for being a Councillor or a Mayor of the Corporation for a period not exceeding five years from that date of the Order.
