Section 211 in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974
211. Disqualification arising out of conviction and corrupt practices.
- If, any person after the commencement of these rules-(a)is convicted of an offence punishable under Section 171-E or Section 171-F of the Indian Penal Code (Act XLV of 1860) or of an offence under Rule 206 or Clause (a) of sub-rule (2) of Rule 207; or(b)is upon the trial of an election petition under Chapter VIII of this Part, found guilty of any corrupt practice;he shall, for a period of six years from the date of the conviction or from the date on which such finding takes effect, be disqualified for voting at any election.
