- No person shall be eligible for election as Commissioner of a Municipal Board if such person-(i)is not entitled to vote at the election of Commissioners or-the Municipal Board, or(ii)has been adjudged by a competent court to be of sound mind, or(iii)is an un-certificated bankrupt or an un-discharged insolvent, or(iv)has during the four years immediately preceding the date of the election been convicted be a Criminal Court of an offence involving a sentence; of transportation 0f imprisonment for an offence involving moral turpitude, or of an offence under Chapter IX-A of the Indian Penal Code (Act XLV of 1960)or served any portion of a sentence on such conviction, or has been ordered by a Criminal Court to furnish security for good behavior under the Code of Criminal Procedure (Act V of 18-8) unless such conviction or order has been set aside, or such offences pardoned by competent authority, or(v)has been declared by notification to be disqualified for employment in the public service, or(vi)has during the four years immediately preceding the date of election been declared from practicing as a legal practitioner by order of any competent authorities, or(vii)is a salaried servant of Government or is an employee of any Local Authority, or(viii)is less than twenty one years of age on the first of January of the year in which the election is held; or(ix)[ is a member of the Meghalaya Legislative Assembly or a member of an Autonomous District Council; or [Clause viii of Section 15 was substituted and clause ix, x & xi was inserted vide Meghalaya Municipal (Amendment) Act No. 6 of 2000, published in the Gazette of Meghalaya dated 4th of April, 2000, to have come into force at once.](x)is in arrear for more than three months on the date of submission of nomination paper of any due to the Municipality including in respect of the holding of which he is a resident or occupant; or(xi)has been disqualified under any law for the time being in force for election to the State Legislative Assembly.]
