Section 35 in Arunachal Pradesh Municipal Elections Act, 2009
35. Disqualification arising out of conviction and corrupt practices.
(1)If any person, after the commencement of this Act, is convicted of an offence punishable under section 171E, or section 171F, of the Indian Penal Code, or under section 125, or section 135, or clause (a) of sub-section (2) of section 136, of the Representation of the People Act, 1951, he shall, for a period of six years from the date of conviction or from the date on which the order takes effect, as the case may be, be disqualified for contesting and voting at any election, and his name shall be struck off from the electoral roll.(2)Any person disqualified by a decision of the Election Tribunal under section 77 for any period shall be disqualified for the same period for contesting and voting at any election.
