Section 31 in The Rajasthan District Boards Act, 1954
31. Disabilities of members removed under section 30.
(1)A member removed under clause (a) of sub-section (1) of the preceding section shall, if otherwise qualified, be eligible for further election or co-option.(2)A member removed under any other provision of the preceding section shall not be so eligible until the expiry of the period of two years of the expiry of the term of the Board, whichever is later:Provided that if a member is removed as aforesaid because he is or becomes subject to any of the disqualifications specified in section 13 and 23, he shall not be so eligible unless and until such disqualification is removed by an order of the State Government.Liability of members
