Section 55 in The Madurai City Municipal Corporation Act, 1971
55. Qualification of candidates.
(1)No person shall be qualified for election, [x x x] [The words 'or co-option' omitted by Tamil Nadu Act 26 of 1991.] as a councillor unless -(a)his name is included in the electoral roll of any one of the divisions t of the City;(b)he has completed his twenty-first year of age; and(c)[xxx] [Clause (c) omitted by Tamil Nadu Act 18 of 1991.](2)No officer or servant either whole-time or part-time of the Central or any State Government or any local authority or any body corporate owned or controlled by the Central or any State Government, remunerated by either salary or fees, shall be qualified for election [x x x] [The words 'or co-option' omitted by Tamil Nadu Act 26 of 1994.] as a councillor:Provided that if any question arises either before or after an election [x x x] [The words 'or co-option' omitted by Tamil Nadu Act 26 of 1994.] whether any person is or is not disqualified under this sub-section, the question shall be referred to [the Governor] [Substituted by Tamil Nadu Act 26 of 1994.] whose decision shall be final.(3)[ Before taking any decision on any such question, the Governor shall obtain the opinion of the [Tamil Nadu State Election Commission] [Sub-section (3) inserted by Tamil Nadu Act 26 of 1994.] and shall act according to such opinion.]
