Section 3(3) in U.P. Kshettra Panchayats (Removal of Disqualification and Settlement of Disputes Relating to Disqualification and Membership) Rules, 1994
(3)For clauses (f), (g), (h), (i), (j), (k) or (l)-(i)In case of sentence of imprisonment, from the date of expiry of the period of sentence;(ii)In the case of sentence of fine, from the date of payment or recovery thereof;(iii)In the case of sentence of both imprisonment and fine from the date of expiry of sentence or payment or recovery of fine whichever is later.
