Section 26C in Karnataka Municipal Corporations Act, 1976
26C. Failure to lodge an account of election expenses.
- If the State Election Commission is satisfied that any person,-(a)has failed to lodge an account of election expenses within the time and in the manner required by or under this Act; and(b)has no good reason or justification for the 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 a period of three years from the date of the order.]
