Section 14 in Andhra Pradesh Municipalities Act, 1965
14. Disqualification for election or for holding office as a member.
- A person holding an office of profit under a municipality, the Central Government or the State Government shall be disqualified for election or for holding office as member.Provided that a person shall not be deemed to hold an office of profit under municipality by reason only that he is a Chairperson or member of a municipality in the State.Provided further that a village officer who is not actually performing the functions or discharging the duties as such officer shall not be so disqualified.
