Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 1] [Entire Act]

State of Rajasthan - Section

Section 23 in The Rajasthan District Boards Act, 1954

23. Disqualification for corrupt practice.

- The court may declare any candidate found to have committed any corrupt practice under the preceding section to be incapable, for any period not exceeding five years, of being elected as a member of the Board or of being appointed or retained in any office or place in the gift, disposal, pay or service of the Board.