Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 30(1)] [Section 30] [Entire Act] State of Gujarat - Subsection Section 30(1)(e) in The Gujarat Panchayats Act, 1993 (e)has been disqualified from holding office under any provision of this Act and the period for which he was so disqualified has not elapsed; or