(2)A person, notwithstanding that he is otherwise qualified, shall not be entitled to be enrolled as an elector if he on the [qualifying date [Substituted by Act 53 of 1950, s.6.]-(i)[ is not a citizen of India;] [Substituted by the A.O. 1950, for the former clause. ] or(ii)[ * * *] [Clause (ii) omitted by Act 53 of 1950, s.6.](iii)has been adjudged by a competent court to be of unsound mind, or(iv)is an undischarged insolvent or(v)has been sentenced by a Criminal Court to imprisonment for a term exceeding [two years] [Substituted by Act 24 of 1936, s.11, for "six months"] or to transportation [for an offence which is declared by the Central Government to be such as to unfit him to become an elector] [Inserted by Act 24 of 1936, s.11 ] [* * *] [ The words "or has been ordered to find security for good behaviour under the Code of Criminal Procedure, 1898" rep. by Act 24 of 1936, s.11.] or has been sentenced by a Criminal Court for any offence under Chapter IXA of the Indian Penal Code : (45 of 1860.)Provided that the [Central Government] [Substituted by the A.O. 1937, for "L.G."] may, by order in writing, remove any disqualification incurred by a person under clause (v):[Provided further that any disqualification incurred by a person under clause (v) shall terminate on the lapse of three years from the expiry of the sentence or order.] [Inserted by Act 24 of 1936, s.11]
