211. Disqualification of persons who commit corrupt practice from being a candidate.
- If the Election Tribunal sets aside an election under Section 198, he may, if he thinks fit, declare any person by whom a corrupt practice has, in his opinion, been committed within the meaning of Section 210 to be disqualified from being a candidate for election in that or any other Panchayat for a period not exceeding six years and the Tribunal decision shall be final :Provided, however, that such person may, by an order of the State Government, be at any time, relieved from such disqualification.
