Section 28 in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
28. Disqualification arising out of conviction and corrupt practice.
- If any person-(a)is convicted of an offence punishable with imprisonment under [section 153A, or section 171-E or section 171-F or sub-section (2) or sub-section (3) of section 505 of the Indian Penal Code,] [This portion was substituted for 'section 171-E or section 171-F of the Indian Penal Code' by Maharashtra 9 of 1972, Section 4(a).] or of an offence punishable under [section 28A or section 35 or clause (a) of sub-section (2) of section 36] [This portion was substituted for 'section 35' by Maharashtra 35 of 1963, Section 8.] of this Act, or(b)is, upon the trial of an election petition under section 27, found guilty of any corrupt practice,he shall, for a period of [six years] [These words were substituted for the words 'five years' by Maharashtra 9 of 1972, Section 4(b).] from the date of the conviction or from the date on which a declaration that the candidate is disqualified is made under sub-section (5) of section 27, be disqualified from being elected, or from voting, at any election to a Zilla Parishad or Panchayat Samiti.
