Section 5 in The Representation of the People Act, 1951
5. Qualifications for membership of a Legislative Assembly.—
A person shall not be qualified to be chosen to fill a seat in the Legislative Assembly of a State unless—(a)in the case of a seat reserved for the Scheduled Castes or for the Scheduled Tribes of that State, he is a member of any of those castes or of those tribes, as the case may be, and is an elector for any Assembly constituency in that State;(b)in the case of a seat reserved for an autonomous district of Assam, he is a member of a Scheduled Tribe of any autonomous district and is an elector for the Assembly constituency in which such seat or any other seat is reserved for that district; and(c)in the case of any other seat, he is an elector for any Assembly constituency in that State: Provided that for the period referred to in clause (2) of article 371A, a person shall not be qualified to be chosen to fill any seat allocated to the Tuensang district in the Legislative Assembly of Nagaland unless he is a member of the regional council referred to in that article.
