Report No. 255

(c) On Penalties

Relating to individual candidates

10. The disqualification of a candidate for a failure to lodge an account of election expenses and contribution reports should be increased and should extending from the current three period up to a five year period, so that a defaulting candidate may be ineligible to contest at least the next elections.

• Thus, in the title and sub-clause (a), after the words "account of election expenses", add the words "and contribution reports".
• After the words "period of three years" and before the words "from the date of" in section 10A, add the words "up to a period of five years".