Section 5(11) in Haryana Municipal Election Expenditure (Maintenance and Submission of Accounts) Order, 2006
(11)Disqualification for failure to logde account of election expenses.If the 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 under this order; and(b)has no good reason or justification for the failure, the State Election Commission shall by order published in the Official Gazette, declare him to be disqualified and may such person shall be disqualified for a period of three years from the date of the order.
