Section 85 in Haryana Municipal Corporation Election Rules, 1994
85. Finding as to corrupt practice and persons guilty.
- No person shall be named as having been found guilty of any corrupt practice unless he had been given a reasonable opportunity of showing cause, why he should be so named, during that trial of the election petition:Provided that no person shall be named in the report unless he has been given a reasonable opportunity of showing cause why his name should not be so recorded.
