Section 136(1) in The Bihar Panchayat Raj Act, 2006
(1)Notwithstanding anything contained in this Act, a person shall be disqualified for election or after election for holding the post as Mukhiya, member of the Gram Panchayat, Sarpanch, Panch of the Gram Katchahri, member of the Panchayat Samiti and member of Zila Parishad, if such person-(a)is not a citizen of India ;(b)is so disqualified by or under any law for the time being in force for the purposes of elections to the Legislature of the State :Provided that no person shall be disqualified on the ground that he is less than twenty five years of age, if he has attained the age of twenty one years;(c)is in the service of Central or State Government or any local authority;(d)is in service of any such institution receiving aid from Central or State Government or any local authority;(e)has been adjudged by a competent court to be of unsound mind;(f)has been dismissed from the service of Central or State Government or any local authority for misconduct and has been declared to be disqualified for employment in the public service;(g)has been sentenced by a criminal court whether within or out of India to imprisonment for an offence, other than a political offence, for a term exceeding six months or has been ordered to furnish security for good behaviour under Section 109 or Section 110 of the Code of Criminal Procedure, 1973 (Act 2,1974) and such sentence or order not having subsequently been reversed;(h)has under any law for the time being in force become ineligible to be a member of any local authority;(i)holds any salaried office or office of profit under the Panchayat,(j)has been found guilty of corrupt practices:Provided that on being found guilty of corrupt practices, the disqualification shall cease after six years of general election.
