Section 29 in The M.P. Panchayats (Election Petitions, Corrupt Practices and Disqualification for Membership) Rules, 1995
29. Disability arising out of corrupt practices.
- If any person, upon the trial of an election petition, is found guilty of any corrupt practice, he shall, for a period of six years from the date on which such finding lakes effect, be declared by the specified officer to be disqualified for the membership of any Panchayat:Provided that the State Government may, for reasons to be recorded in writing, remove the disqualification incurred under this rule, with effect from such date as may be specified therein or reduce the period of such disqualification.
