54. Disqualification for membership of Village Council or General Council.
(1)A person shall not be qualified for being elected either to the Village Council or the General Council, if-(a)He is not a citizen of India.(b)He is less than 18 years of age on such date as may be fixed by the Government, Or(c)He has been elected to any Municipality Panchayat within the State of Assam, or(d)He is in service of the Central or State Government, Municipality or other authority, or(e)He has either directly or indirectly by himself, or by the person or employer or employee, any share or interest in any contract with, by or on behalf of the Village Council, General Council or a Municipality or Panchayat within the Council Area.Provided that no person shall be deemed to be so disqualified by reason only of his having a share or interest in a public company, as defined in the Companies Act, 1956, (Central Act of 1956) which contracts with or is employee by a Municipal Authority or Panchayat within the Council Area. Or(f)He has been dismissed from the services of the Central or State Government or a local authority or a Co-operative Society or a Government company as defined the Companies Act, 1956 (Central Act of 1956) or a Corporation owned or controlled by the Central or the State Government for misconduct involving moral turpitude and five years have not elapsed from the date of such dismissal. Or(g)He has been adjudged by a competent court to be of unsound mind, or(h)He has been convicted by a court of an offence involving moral turpitude punishable with imprisonment for a period of more than six months or an offence under Chapter-IX A of the Indian Penal Code or Chapter - III, Part III or Part VII of the Representation of Peoples Act, 1951 and five years have not elapsed from the date of expiration of the sentence.Provided that a person shall not be disqualified under this section, by reason only of his being a member, President or Vice -President of the Village Council or a member, Chief Executive Councilor or Executive Councilor of the General Council.
