Ref case No. 7(G) of 2017- Reference from Hon’ble Governor of Goa under Article 192(2) of the Constitution- disqualification of Shri Digamber Vasant Kamat- Commission’s opinion dated 01.08.2017 and Hon’ble Governor’s Order dated 09.09.2017

COMMISSION’S OPINION DATED 01.08.2017- REFERENCE FROM HON’BLE GOVERNOR OF GOA ORDER DATED 09.09.2017- DISQUALIFICATION OF SHRI DIGAMBER VASANT KAMAT, MLA

Allegation of disqualification- for subsisting contract with government- corrupt practices

Constitution of India- Article 190(3)(a), 191(1)(a)- RPA, 1951- Section 8A & 9A- Held- not guilty- Respondent has no subsisting contract

The Election Commission opined that there was no subsisting contract of the Respondent with the state government in the course of his trade and business, and the Respondent was neither a partner in the partnership firm nor the Director of the company on the date of his nomination or on any date subsequent to it.

Decision: not maintainable