Section 56(5) in The Madurai City Municipal Corporation Act, 1971
(5)[ If the Tamil Nadu State Election Commission is satisfied that a person,-(a)has failed to lodge an account of election expenses within the time and in the manner required by or under this Act; and(b)has no good reason or justification for the failure,]the Tamil Nadu State Election Commission shall, by order published in the Tamil Nadu Government Gazette, declare him to be disqualified for being elected as, and for being, a councillor and any such person shall be disqualified for a period of three years from the date of the order.
