Section 14(8) in Andhra Pradesh Panchayat Raj Act, 1994
(8)A person shall be disqualified for election as Sarpanch if he is in arrears of any dues, otherwise than in a fiduciary capacity to a [Mandal Praja Parishad] [Substituted 'Mandal Parishad' by Act No. 41 of 2006, dated 23.9.2006.], or if he is interested in a subsisting contract made with or any work being done for, the [Mandal Praja Parishad] [Substituted 'Mandal Parishad' by Act No. 41 of 2006, dated 23.9.2006.] within whose jurisdiction the Gram Panchayat is situated or any other Gram Panchayat within the jurisdiction of that [Mandal Praja Parishad] [Substituted 'Mandal Parishad' by Act No. 41 of 2006, dated 23.9.2006.]:Provided that a person shall not be deemed to have any interest in such contract or work by reason only of his having a share or interest in,-(i)a company as a mere shareholder but not as a director; or(ii)any lease, sale or purchase of immovable property or any agreement for the same; or(iii)any agreement for the loan of money or any security for the payment of money only;or(iv)any newspaper in which any advertisement relating to the affairs of any of the aforesaid Gram Panchayat is Inserted.Explanation. - For the removal of doubts it is hereby declared that where a contract is fully performed it shall not be deemed to be subsisting merely on the ground that the [Mandal Praja Parishad] [Substituted 'Mandal Parishad' by Act No. 41 of 2006, dated 23.9.2006.] has not performed its part of the contractual obligation.
