Section 24G in The Jammu and Kashmir Representation of the People Act, 1957
24G. [ Disqualification for false Scheduled Caste Certificate. [Inserted by Act VIII of 2006.]
- A person, elected or nominated, as a Member of the State Legislature on the basis of a false Scheduled Caste Certificate shall be disqualified from the date on which it is found that he had been so elected or nominated, on the basis of such false caste certificate and shall continue to be disqualified for a further period of six years.]
