191. Qualifications for membership of Gram Panchayat, Panchayat Samiti and Zilla Parishad.
(1)A person shall not be qualified to be chosen to fill a seat in a constituency of any Gram Panchayat, Panchayat Samiti and Zilla Parishad unless-(a)in the case of a seat reserved for the Scheduled Castes, or for the Scheduled Tribes, he or she is a member of any of these Tribes, or of these Castes, as the case may be, and his or her name appears as an elector in the electoral roll for any constituency in that Gram Panchayat, Panchayat Samiti or Zilla Parishad Area ;(b)in the case of any other seat, his or her name appears as an elector in the electoral roll for any constituency in that Gram Panchayat, Panchayat Samiti or Zilla Parishad Area ; and(c)he or she has completed 21 years of age on the date of submission of nomination at an election.(2)A person shall not be qualified to be chosen to fill a seat in more than one constituency of a Gram Panchayat, a Panchayat Samiti or a Zilla Parishad.(3)[ No person shall be a member simultaneously of a Panchayat Samiti or a Zilla Parishad. If a person is elected to Panchayat Samiti and Zilla Parishad or being a member of one body is subsequently elected as member of another, he shall, before taking his seat in either of the two or in the body where he is subsequently elected, submit resignation from the office of member of the other. If he fails to do so, seats both at Panchayat Samiti and Zilla Parishad to which he is elected or, as the case may be, to which he is subsequently elected shall be deemed to have become vacant] [Inserted by The Tripura Panchayats (Amendment) Act, 1994, w.e.f.2.12.1994.].
