Section 14A in The Maharashtra Village Panchayats Act, 1959
14A. [ Disqualification arising out of certain conviction and corrupt practices under this Act.] [Section 14A was inserted by Maharashtra 13 of 1975, Section 5.]
- If any person,-(a)is convicted of an offence punishable under section 153A or section 171E or 171F or sub-section (2) or sub-section (3) of section 505, of the Indian Penal Code, or of an offence punishable under section 24, or clause (a) of sub-section (2) of section 25 of this Act: or(b)is upon trial of an election petition under section 15 of this Act, found guilty of any corrupt practice, he shall be disqualified for being elected, or for continuing as a member, or for voting at any election to a panchayat, unless a period of six years from the date of the conviction or from the date on which a declaration that the candidate is disqualified is made under sub-section (5) of section 15 of this Act, or such lesser period which the State Government may allow in any particular case has elapsed.
