Section 14(8) in The Gujarat Municipalities Act, 1963
(8)Disqualification of persons committing corrupt practice. - If the Judge sets aside an election under clause (a) of sub-section (5), he may, if he thinks fit, declare any person by whom any corrupt practice has been committed within the meaning of this section to be disqualified from being a candidate in that or any other municipal borough for a term of years not exceeding seven, and the decision of the Judge shall be conclusive:Provided however, that such person may, by an order which the State Government is hereby empowered to make, if it shall think fit, in that behalf, be at any time relieved from such qualification:Provided further that no such declaration shall be made in respect of any person without such person being given an opportunity to show cause why such declaration should not be made.
