Section 9 in The Bihar State Election Authority Act, 2008
9. Disqualification on failure to lodge account of election expenses.
- If the State Election Authority is satisfied that a person-(a)has failed to lodge an account of election expenses within the time and manner required by or under this Act and(b)has no good reason or justification for the failure, the State Election Authority shall by order declare him to be disqualified and any such person shall be disqualified for a period of three years from the date of the order.
