Section 12A in The M.P. Nagariya Kshetron Ke Bhumihin Vyakti (Pattadhruti Adhikaron Ka Pradan Kiva Jana) Rules, 1998
12A. [ Disqualification of Member/Office Bearer. [Inserted by Notification No. F-13-5-98-XLVI, dated 5-1-1999 (w.e.f. 22-1-1999)]
- The member of the Mohalla Sabha shall be disqualified for becoming a member/office bearer of the Mohalla Samiti, if he,-(a)has been found guilty of any offence under the Narcotic Drugs and Psychotropic Substances Act, 1985,(b)has been found guilty of any offence under Protection of Civil Rights Act, 1955 (No. 22 of 1955),(c)has been found guilty of any offence for which he has been punished by imprisonment of not less than six months.(d)has been proclaimed mentally deranged by a competent Court.(e)has been declared insolvent by a Court or is an unredeemed insolvent,(f)holds any office of profit in the Mohalla Samiti or obtains any gain from contract, etc. from the Mohalla Samiti],
