Section 14C in The M.P. Municipal Corporation Act, 1956
14C. 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 expenses within the lime and in the manner required by or under this Act; and(b)has no good reason or justification for a failure, the State Election Commission shall, by order published in the Official Gazette, declare him to be disqualified and any such person shall be disqualified for being chosen as and for being a [Councillor or a Mayor] [Substituted by M.P Act No. 29 of 2003 for the word 'member'.] of the Corporation [for a period not exceeding five years] [Substituted by M.P Act No. 29 of 2003 for the word 'member'., for the words 'for a period of five years'.] from that date of the Order.]
