Section 12 in Kerala District Administration Act, 1979
12. Disqualification of employees.
- No employee of a district council or the State Government or the Central Government or a corporation controlled by the Government or a local Government shall be qualified for election or for holding office as a member of a district council:Provided that in the case of persons employed by a corporation controlled by the Government, the disqualification under this section shall operate only in respect of such of the employees of the corporation who are employed in a supervisory capacity or mainly in a managerial or administrative capacity.
