Section 24A in The M.P. Nagarpalika Nirvachan Niyam, 1994
24A. [ (1) Each candidate shall furnish the information relating to. [Inserted by Notification No. 10-F-1-48-04-XVIII-3, dated 20-8-2004.]
- Declaration of Criminal antecedent, assets, liabilities and educational qualification-(i)any pending criminal case in which he is charged and any disposed criminal case in which he has been convicted;(ii)the movable and immovable property of which he, his spouse and his dependent children are jointly or severally owners or beneficiaries;(iii)his liabilities to any public financial institution;(iv)his liabilities to the Central Government or the State Government; and(v)the educational qualifications which he possesses, to the Returning Officer at the time of filing the nomination paper in an affidavit sworn by the candidate, in such form and in such manner, as may be specified by the State Election Commission.Explanation. - For the purposes of this sub rule-(i)"immovable property" means the land and includes any building or other structure attached to the land or permanently fastened to anything which is attached to the land;(ii)"movable property" means any other property which is not the immovable property and includes corporeal and incorporeal property of every description;(iii)"public financial institution" means a public financial institution within the meaning of Section 4-A of the Companies Act, 1956 (1 of 1956) and includes bank;(iv)"bank" referred to in clause (iii) means,-(a)State Bank of India constituted under Section 3 of the State Bank of India Act, 1955 (23 of 1955);(b)Subsidiary Bank having the meaning assigned to it in clause (k) of Section 2 of the State Bank of India (Subsidiary Banks) Act, 1959 (38 of 1959);(c)Regional Rural Bank established under Section 3 of the Regional Rural Banks Act, 1975 (21 of 1976);(d)Corresponding new bank having the meaning assigned to it in clause (da) of Section 5 of the Banking Regulation Act, 1949 (10 of 1949); and(e)Co-operative Bank having the meaning assigned to it in clause (cci) of Section 5 of the Banking Regulation Act, 1949 (10 of 1949) as modified by sub-clause (i) of clause (c) of Section 56 of the Act; and(v)"dependent children" means sons and daughters who have no separate means of earning and are wholly dependent on the candidate for their livelihood.(2)The nomination paper shall be rejected, if the affidavit is not enclosed.(3)The information given in the affidavit shall not be enquired into by the Returning Officer.(4)The Returning Officer shall, as soon as may be after finishing of the information to him under sub-rule (1), display the aforesaid information by affixing a copy of the affidavit, at a conspicuous place at his office for the information of electors of the concerned ward for which the nomination paper is filed and, shall on demand from any other candidate/elector of the ward, make available the information received of the candidate and, shall also publicize the information received through the media.(5)If any candidate or elector files an affidavit against the information contained in the affidavit filed by a candidate under sub-rule (1), it shall also be displayed in the manner prescribed in sub-rule (4).]
