Section 52(5) in Chennai City Municipal Corporation Act, 1919
(5)[ If the [Tamil Nadu State Election Commission] [Added by Tamil Nadu Act 22 of 2001.] is satisfied that a 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 [Tamil Nadu State Election Commission] [Substituted for the words 'State Election Commission' by Tamil Nadu Act 22 of 2001.] shall, by order published in the Tamil Nadu Government Gazette, declare him to be disqualified for being elected as, and for being, a councillor and any such person shall be disqualified for a period of three years from the date of order.
