Section 23(1) in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961
(1)An authority competent to decide election disputes under this Act, or the rules made thereunder may declare any candidate found to have committed any corrupt practice to be incapable, for any period not exceeding five years from the date of declaration, of being chosen [x x x] as a member of a Kshettra Panchayat or a Zila Panchayat, or elected as a Pramukh of a Kshettra Panchayat or an Adhyaksha of a Zila Panchayat, or of being appointed or retained in any office or place in the gift or disposal of a Kshettra Panchayat or a Zila Panchayat.
