Section 5 in U.P. Kshettra Panchayats (Removal of Disqualification and Settlement of Disputes Relating to Disqualification and Membership) Rules, 1994
5. Disqualification on account of non-payment of tax, etc.
(1)A person shall be disqualified under clause (d) of Section 13 of the Act if he is in arrears of any tax, fee, rate or any other dues payable by him to the Gram Panchayat, Kshettra Panchayat or Zila Panchayat for a period exceeding one year.(2)The Khand Vikas Adhikari of Kshettra Panchayat shall in Form II prepare a list of all such person; who, according to the records of the Kshettra Panchayat, are in arrears of any tax, fee or rate as aforesaid.(3)The list prepared under sub-rule (2) shall be published at the office of the Kshettra Panchayat.(4)The name of the person who has paid, whether under protest or otherwise, all the arrears shown against his name in the said list shall be struck off the list. A receipt issued by the concerned Khand Vikas Adhikari or an officer of the concerned Kshettra Panchayat authorised in this behalf by the Khand Vikas Adhikari in payment of any such arrears shall be conclusive proof of the fact that the person is not in arrears of tax, fee or rate, as the case may be.
