Report No. 255

Chapter III: Disqualifications for Membership of Parliament and State Legislatures

10A. Disqualification for failure to lodge account of election expenses and contribution reports.- If the Election Commission is satisfied that a person-

(a) has failed to lodge an account of election expenses and contribution reports 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 Election Commission shall, by order published in the Official Gazette, declare him or her to be disqualified and any such person shall be disqualified for a period of three years up to a period of five years from the date of the order.