Section 4(4) in U.P. Kshettra Panchayats (Removal of Disqualification and Settlement of Disputes Relating to Disqualification and Membership) Rules, 1994
(4)A copy of the order passed under sub-rule (3) removing the disqualification shall be sent to the Khand Vikas Adhikari of the concerned Kshettra Panchayat and to the Mukhya Adhikari of the concerned Zila Panchayat :Provided that in the case of a person, who is a candidate for being elected or is being nominated or appointed to any office in the Kshettra Panchayat the disqualification shall cease as soon as the arrears are paid before his nomination paper for election is rejected or he is nominated or appointed as the case may be.
