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State of Nagaland - Section
Section 35 in Nagaland Village Councils Act, 1978
35. [ [Deleted by Act No. 2 of 2010, dated 18.3.2010.]
***]| 35. Disqualification.- A person shall be disqualified from being elected as and for being a member of an Area Council :(1) if he is of unsound mind and stands so declared by the competent court or such authority as maybe 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 of allegiance to a foreign nation, or(3) if lie 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 be is a member of any other Area 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 elapsed from the date of dismissal.(10) if and-for so long as, there subsists a contract entered into by him in the course of his trade or business with the Stale Government for the supply of goods, or for the execution of any work undertaken by the Government. |