Section 44B in The Jammu and Kashmir Representation of the People Act, 1957
44B. [ Right to information. [Inserted by Act XXXIX of 2002.]
(1)A candidate shall, apart from any information which he is required to furnish, under the Act, or the rules made thereunder, also furnish in his nomination paper delivered under sub-section (1) of section 44, following information, namely :-(i)whether he is convicted acquitted or discharged of any criminal offence in the past and, if so, whether he is punished with imprisonment or fine ;(ii)whether he is accused in any pending case, prior to six months of filing of nomination, of any offence punishable with imprisonment for two years or more and in which charge is framed or cognizance is taken by the court of law and, if so, the details thereof;(iii)the assets (immovable, movable, bank balances etc.) of the candidates and of his/her spouse and thereof dependents;(iv)liabilities, if any, particularly Government dues or over-dues of any public financial institution; and(v)the educational qualification of the candidate.]
