15. [ Removal of the name from electoral roll. [Substituted vide Orissa Act No. 16 of 1968 w.e.f. 1.8.1968.]
- [(1) * * *](2)If any person is convicted of an offence, under Chapter IX-A of the Indian Penal Code XLV of 1860, punishable with imprisonment for a term exceeding six months, his name, if on the electoral roll, shall be removed therefrom and shall not be registered thereon for a period of three years from the date of conviction or, if not on the electoral roll, shall not be so registered for a like period :Provided that the Governor may direct that the name of any person to whom this sub-section applies shall be registered on the electoral roll:Provided further that convictions for offences of a political character shall not operate as a disqualifications under this sub-section]
