Section 180(1) in Telangana Panchayat Raj Act, 2018
(1)A member of the Zilla Praja Parishad shall be disqualified for election as "Chairperson" or "Vice- Chairperson" if he is in arrears of any dues, otherwise than in a fiduciary capacity to any Gram Panchayat, Mandal Praja Parishad in the District or the Zilla Praja Parishad or if he is interested in a subsisting contract made with or any work being done for any Gram Panchayat, Mandal Praja Parishad in the District or the Zilla Praja Parishad:Provided that a person shall not be deemed to have any interest in such contract or work by reason only of his having a share or interest in,-(i)a company as a mere shareholder but not as a director; or(ii)any lease, sale or purchase of immovable property or any agreement for the same; or(iii)any agreement for the loan of money or any security for the payment of money only; or(iv)any newspaper in which any advertisement relating to the affairs of any of the aforesaid Gram Panchayat, Mandal Praja Parishad or Zilla Praja Parishad is inserted.
