Section 193 in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974
193. Finding as to corrupt practices and person guilty thereof.
- Where any charge is made in an election petition of any corrupt or illegal practices the Commissioner shall record in his report-(a)a finding whether a corrupt or illegal practice has or has not been proved to have been committed by any candidate or his agent, or with the connivance of any candidate or his agent and the nature of such corrupt or illegal practice;(b)the names of the persons (if any) who have been proved at the inquiry to have been guilty of any corrupt or illegal practice with any such recommendations as the Commissioner may desire to make for the exemption of any such persons from any disqualification they may have incurred in these connection under these rules:Provided that no person shall be so named in the report unless he has been given a reasonable opportunity of showing cause why his name should not be so recorded.
