Section 35 in The West Bengal Municipal Elections Act, 1994
35. Disqualification arising out of conviction and corrupt practices. -
(1)If any person, after the commencement of this Act, is convicted of an offence punishable under section 171E, or section 171F, of the Indian Penal Code, or under section 125, or section 135, or clause (a) of sub-section (2) of section 136, of the Representation of the People Act, 1951, he shall, for a period of six years from the date of conviction or from the date on which the order takes effect, as the case may be, be disqualified for voting at any election, and his name shall be struck off from the electoral roll.(2)Any person disqualified by a decision of the District Judge under section 76 for any period shall be disqualified for the same period for voting at any election 16. [*******] [Words ', and his name shall be struck off from the electoral roll' omitted by W.B. Act 46 of 1994.].
