Section 18(5) in Andhra Pradesh Panchayat Raj Act, 1994
(5)Apart from the disqualifications specified in sub-Sections [(1) and (2)] [Substituted by Section 2(2) of Act No. 37 of 2001.] of this Section and Sections 19 and 20, a person shall be disqualified for being chosen as, and for being, a member of a Gram Panchayat if he is otherwise 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:Provided further that where a person is convicted for an offence specified under sub-Section (1) or sub-Section (2) of Section 8 of the Representation of People Act, 1951 (Central Act 43 of 1951) or under Section 19 of this Act, while he is a member or office bearer of a Gram Panchayat, [Mandal Praja Parishad] [Substituted 'Mandal Parishad' by Act No. 41 of 2006, dated 23.9.2006.] or [Zilla Praja Parishad] [Substituted 'Zilla Parishad' by Act No. 41 of 2006, dated 23.9.2006.], the disqualification arising out of such conviction shall not take effect until the expiry of the time for filing an appeal against such conviction and where an appeal is filed until the disposal of the appeal:Provided also that a person convicted for an offence under sub-Section (1) of Section 8 of the Representation of People Act, 1951 (Central Act 43 of 1951) shall be disqualified for being chosen as or for continuing as a member of a Gram Panchayat, [Mandal Praja Parishad] [Substituted 'Mandal Parishad' by Act No. 41 of 2006, dated 23.9.2006.] or a [Zilla Praja Parishad] [Substituted 'Zilla Parishad' by Act No. 41 of 2006, dated 23.9.2006.] for a period of six years from the date of conviction and a person convicted under sub-Section (2) thereof shall be disqualified for a period of six years from the date of conviction and for a further period of five years from the date of release.
