Section 75A(5) in The Representation of the People Act, 1951
(5)The Chairman of the Council of States or the Speaker of the House of the People, as the case may be, may direct that any wilful contravention of the rules made under sub-section (3) by an elected candidate for a House of Parliament referred to in sub-section (1) may be dealt with in the same manner as a breach of privilege of the Council of States or the House of the People, as the case may be.Explanation.—For the purposes of this section,—(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 4A 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, 1976 (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);(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 that Act; and(v)“dependant children” means sons and daughters who have no separate means of earning and are wholly dependant on the elected candidate referred to in sub-section (1) for their livelihood.
