(1)A person shall be disqualified for being chosen as and for being a member of a Municipality, if(a)he is so disqualified by or under any Jaw for the time being in force for the purpose of election to the Legislature of the State ; or(b)he has, directly or indirectly by himself or by his partner or employer or any employee, any share or interest in an contract or employment with, by, or on behalf of, the Municipality; or(c)he is in the service of, or received remuneration from, the Central or the State Government or the Municipality ; or(d)has been elected to, or appointed under, any other Municipality or any Municipal Corporation or any Gram Panchayat or Panchayat Samiti or Zilla Parishad or the CouncilProvided that notwithstanding anything contained in sub-section (1), no person shall be deemed to be disqualified thereunder by reason only of his having a share or interest in-(i)any lease, sale or purchase of land or any agreement for the same; or(ii)any agreement for the loan of money or any security for the payment of money ; or(iii)any newspaper in which any advertisement relating to the affairs of the Municipality is inserted; or(iv)any incorporated or registered company which contracts with, or is employed by, the Municipality :Provided further that no person shall be disqualified on the ground that he is less than twenty-five years of age if he has attained the age of twenty-one years.
