Section 8 in The Punjab Relief of Indebtedness (Deposit in Court) Rules, 1935
8. Bar to take active part in elections and political affairs. - Candidates accepted as Chairman and members of the Debt conciliation Boards cannot stand for election either to the Legislature or any local bodies, nor can they be nominated by Government to local bodies nor can they take any active part in political affairs and electioneering. Sitting members of local bodies are, however, not required to resign their offices when appointed to a Debt Conciliation Board; but they must not hold office or seek office on a local body.
