- A person shall be disqualified for being chosen as and for of being , a member of a Gram Panchayat :-(a)if he is so disqualified by or under any law for the time being in force for the purpose of elections to the Legislative Assembly of Sikkim:Provided that no person shall be disqualified on the ground that the he is less then twenty-five years of age, if he has attained the age of twenty-one years;or(b)if he is a member of a Nagar Panchayat established under the law relating to constitution of such Nagar Panchayat for the time being in force;(c)if he holds any office of profit under a local authority or a co-operative society or a Government company or a corporation owned or controlled by the Central or the State Government;or(d)has been dismissed from the service of a State Government or the Central Government or a local authority or a co-operative Society or a Government company or a corporation owned or controlled by the Central or the State Government for misconduct; or(e)if he is of unsound mind and stand so declared by a competent court; or(f)if he is an undischarged insolvent; or(g)if he is suffering from a variety of leprosy which is infectious; or(h)if his convicted of an election offence; or(i)if he has been convicted by a Court of an offence involving moral turpitude and sentenced to imprisonment for a term exceeding six months; or(j)if he has not paid any arrear in respect of any tax or rate or fee payable to a Gram Panchayat or a Zilla Panchayat or a Nagar Panchayat or the State Government:Provided that the disqualification under this clause shall cease upon payment of the rate or tax or fee;or(k)if he has directly or indirectly by himself or by his partner or employer or an employee hold any share or interest in any contract with, by or on behalf of a Zilla Panchayat or a Gram Panchayat.Provided that a person shall not be deemed to have incurred disqualification by reason of a his having a share or interest in any public company or registered cooperative society which has contract with or is employed by a Gram Panchayat or a Zilla Panchayat of the district.
