Section 14(2) in The M.P. Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993
(2)Every such person unless disqualified under this Act or any other law for the time being in force shall be qualified to be [elected] [Substituted by M.P. Act No. 26 of 1994 (w.e.f. 30-5-1994).] as office-bearer of a Panchayat.
