- No person shall be eligible for election as Commissioner of a Municipal Board if such person-(i)is not entitled to vote at the election of Commissioners or-the Municipal Board, or(ii)has been adjudged by a competent court to be of sound mind, or(iii)is an un-certificated bankrupt or an un-discharged insolvent, or(iv)has during the four years immediately preceding the date of the election been convicted be a Criminal Court of an offence involving a sentence; of transportation 0f imprisonment for an offence involving moral turpitude, or of an offence under Chapter IX-A of the Indian Penal Code (Act XLV of 1960)or served any portion of a sentence on such conviction, or has been ordered by a Criminal Court to furnish security for good behavior under the Code of Criminal Procedure (Act V of 18-8) unless such conviction or order has been set aside, or such offences pardoned by competent authority, or(v)has been declared by notification to be disqualified for employment in the public service, or(vi)has during the four years immediately preceding the date of election been declared from practicing as a legal practitioner by order of any competent authorities, or(vii)is a salaried servant of Government or is an employee of any Local Authority, or(viii)is in arrear for more than three months on the date of submission of nomination paper of any dues to the municipality including the dims in respect of the holding of which he is a resident or occupant,
