- A person shall be disqualified from being selected as and for being a member of Village Council : -(1)If he is unsound mind and stands so declared by the competent court or such authority as may be recognised by the State Government ; or(2)If he is not a citizen of India or has voluntarily acquired citizenship of foreign nation or is under acknowledgement or allegiance to a foreign nation; or(3)if he has been convicted by a court in India for an offence and sentenced to imprisonment for not less than two years unless a period of five years or such less period as the State Government may allow in any particular case, has elapsed since his release; or(4)if having held an office under any Council he has been found guilty of corruption, disloyalty or breach of such Council laws, unless a period of five years or such less period as the State Government may determine in any particular case has elapsed since his becoming so dis-qualified ; or(5)if he is an undischarged insolvent; or(6)if he is a salaried Government servant or employee of an Area Council ; or(7)if he abstains himself from the majority of the meeting in a year and is unable to explain such absence to the satisfaction of the Council; or(8)if he is a member of any other Village Council; or(9)if he has been dismissed from the service of the Government or any other local authority for misconduct, unless a period of five years has elaspsed from the date of dismissal.
