Section 58 in The Dadra and Nagar Haveli Panchayat Regulation, 2012
58. Disqualification.
(1)No person shall be qualified to be elected to District Panchayat or continue as such, if he-(a)has arrears for more than one year of any tax, fee or any sum due to the Gram Panchayat:Provided that this disqualification shall be operative only if such arrears have been displayed on the public notice board of the Gram Panchayat not less than three months prior to the date of election or notification of such disqualification; or(b)holds any salaried office or office of profit under a Gram Panchayat or the District Panchayat; or(c)has directly or indirectly any share or monetary interest in any work done by the Gram Panchayat or the District Panchayat or in any contract or employment with or under or by or on behalf of the District Panchayat or the Gram Panchayat; or(d)is a servant of the Government or any municipality or Panchayat; or(e)has been dismissed from the service of the Government or Municipality or Panchayat for misconduct; or(f)has been ordered to give security for good behaviour under section 109 or section 110 of the Code of Criminal Procedure, 1973; or 2 of 1974.(g)has been convicted by a criminal court of any offence involving violence or moral turpitude and sentenced to imprisonment for not less than three months and a period of five years have not elapsed since his release; or(h)has not attained the age of twenty-one years; or(i)is of unsound mind and has been so declared by a competent court; or(j)has been declared by a competent court as an insolvent; or(k)has been disqualified under any law relating to elections for the time being in force for adopting a corrupt practice or for commission of an election offence during the period of such disqualification; or(l)subject to clause (h), is so disqualified by or under any law for the time being in force for the purposes of election to the House of the People; or(m)is not a citizen of India.(2)A person shall be disqualified for being a member of the District Panchayat if he is so disqualified under the Fifth Schedule:Provided that a person representing the Union territory in the Lok Sabha shall be disqualified for being a Member of that House if he is so disqualified under the Tenth Schedule to the Constitution.
