Section 6 in Punjab Panchayat Samitis and Zila Parishads Act, 1961
6. Disqualifications of candidates for election as Primary Members.- No person shall be eligible for election as a Primary Member if such person-
(a)is less than twenty-five years of age; or(b)is a whole-time salaried servant of the Government or the Government of India or the Government of any other State in India or a local authority; or](c)is of unsound mind and stands so declared by a competent court: or(d)is an undischarged insolvent; or(e)is not a citizen of India or has voluntarily acquired the citizenship of a foreign State or is under acknowledgement of allegiance or adherence to a foreign State; or(f)is so disqualified by or under any law made by the Legislature of the Punjab State or the Legislature of the Haryana State or the Legislature of the Union Territory of Himachal Pradesh, as the case may be; or](g)has directly or indirectly any share or interest in any contract with, by or on behalf of the Panchayat Samiti or Zila Parishad while owning such share or interest; or(h)has been dismissed from the service of Government or a Municipal Committee or a Gram Panchayat or any other local authority for misconduct and has been declared to be disqualified and has, within five years from the date fixed for the nomination of candidates, been proscribed from Government employment; or(i)has at any time; within five years from the date specified for the nomination of candidates, been serving a sentence of imprisonment for an offence involving moral turpitude for not less than one year; or(j)is disqualified from membership of a Municipal Committee, Gram Panchayat, Panchayat Samiti, Zila Parishad or any other local authority as a result of his election having been set aside under rules made under this Act or any other enactment for the time being in force relating to Municipalities, Panchayats or other local authorities; or(k)is disqualified for being elected or co-opted as a Member; or(l)is a Member of either House of Parliament or of the Legislature of the Punjab State:Provided that if, on the commencement of the Punjab Panchayat Samitis and Zila Parishads (Amendment) Act, 1963, a Member of, either House of Parliament or of the Legislature of the Punjab State, is holding the office of a Primary Member of a Panchayat Samiti, such Member shall not be disqualified to continue as a Primary Member for the term of his office:Provided further that a Member of either House of Parliament or of the Legislature of the Punjab State may be elected as a Primary Member if, along with his nomination paper he gives a written undertaking to the effect that he shall resign his membership of either House of Parliament or of the Legislature of the Punjab State, as the case may be, and so resigns before taking the oath or making the affirmation under sub-section (1) of section 10; or(m)is in arrears of any tax imposed by a Gram Panchayat or Panchayat Samiti.]
