33. Disqualification for failure to lodge account of election expenses.
- If the State Election Commission is satisfied that a person -(a)[ has failed to lodge an account of election expense within the prescribed time and manner and has no sufficient reason or justification for such failure; or [[Substituted by Act 13 of 1999.](b)The accounts lodged are false;(c)Has incurred election expenses exceeding the prescribed limit]the State Election Commission shall, by order published in the Gazette, declare him to be disqualified and any such person shall be disqualified for a period of five years from the date of the order.
