(1)A candidate shall, apart from any information which he is required to furnish in his nomination papers delivered under the Act or the Rules made thereunder, also furnish information on affidavit on the following aspects in relation to his/her candidature-(i)Whether he is convicted/acquitted/discharged of any criminal offence in the past-if any, whether he is punished with imprisonment or fine;(ii)Prior to six months of filing of nominations, whether the candidate is accused in any pending case, of any offence punishable with imprisonment for more than six months, and in which a charge has been framed or cognizance has been taken by a competent court of law. If so, the details thereof.(iii)The assets (including movable, immovable and bank balances, etc.) of a candidate, and of his/her spouse and that of dependants.(iv)Liabilities, if any, particularly whether there are any over dues of any public financial institution or Government dues.(v)The educational qualifications of the candidate.
