Section 4 in U.P. Kshettra Panchayats (Removal of Disqualification and Settlement of Disputes Relating to Disqualification and Membership) Rules, 1994
4. Removal of disqualification under Section 13.
(1)An application for the removal of the disqualification under clauses (c), (e), (f), (g), (h), (i), (j), (k) or (l) of Section 13 of the Act, shall be in Form I and shall show the grounds upon which the applicant claims removal of the disqualification.(2)The application reformed to in sub-rule (1) shall be presented to the Sub-Divisional Officer of the Sub-Division concerned.(3)The Sub-Divisional Officer may, after such enquiry as he deems fit either accept the application and remove the disqualification or reject the application.(4)A copy of the order passed under sub-rule (3) removing the disqualification shall be sent to the Khand Vikas Adhikari of the concerned Kshettra Panchayat and to the Mukhya Adhikari of the concerned Zila Panchayat :Provided that in the case of a person, who is a candidate for being elected or is being nominated or appointed to any office in the Kshettra Panchayat the disqualification shall cease as soon as the arrears are paid before his nomination paper for election is rejected or he is nominated or appointed as the case may be.
