Section 13 in Kerala District Administration Act, 1979
13. Disqualification of persons convicted of election offences.
- Every person convicted of an offence punishable under Chapter IXA of the Indian Penal - Code or under any law of rule relating to the infringement of the secrecy of an election, shall be disqualified from being elected in any election to which this Act applies or from holding the office of member for a period of five years from the date of his conviction or for such shorter period as the court may by order determine:Provided that in the case of a person holding the office of member, a disqualification under this section shall not take effect until three months have elapsed from the date of his conviction or if within that period an appeal or application for revision is filed in respect of his conviction until that appeal or application is disposed of by the court.
