Section 58(2) in The Coimbatore City Municipal Corporation Act, 1981
(2)A person convicted of an offence punishable under the Protection of Civil Rights Act, 1955 (Central Act XXII of 1955), shall be disqualified for election [x x x] [The words 'or co-option' omitted by Tamil Nadu Municipal Corporation laws (Amendment and Special Provision) Act, 1994 (Tamil Nadu Act 26 of 1994).] as a councillor for a period of six years from the date of such conviction:Provided that the person concerned shall not incur the disqualifications under this sub-section if he has been sentenced by a criminal Court for any offence of a political character,
