Section 4(5) in The U.P. Antarim Zila Parishad Act, 1958
(5)No person shall be eligible for election as an Adhyaksha, if he -(a)is disqualified under section 13 of the U.P. District Boards Act, 1922, for membership of a Board ; or(b)is a member of the Parliament or of the Legislature or Adhyaksha or a . Nagarpalika ; or(c)is an official member of the Antarim Zila Parishad; or(d)is Secretary, District Army, Navy and Air Force Board; or
