Section 22(1) in Greater Hyderabad Municipal Corporation Act, 1955
(1)Subject to the provisions of this Act, a person shall be disqualified for being elected as a [Member] ['Throughout the Act For Substituted 1. Councillor Member 2. Councillors; Members 3. Division; Ward 4. Divisions; Wards 5. Constituency; Ward 6. Constituencies; Wards']vide Act No.17 of 1994.] if such person is at the date of election-(a)one who has been sentenced by any Court to imprisonment or for an offence involving moral turpitude [***] [Omitted by Act No.1 of 1995.] such sentence not having been subsequently reversed or quashed, or to death, such sentence having been subsequently commuted or altered to transportation or imprisonment:Provided that, on the expiry of such sentence the disqualification incurred under this clause shall cease;(b)is of unsound mind and stands so declared by a competent Court, a deaf-mute or a leper;(bb)[ already a member or Sarpanch of a Gram Panchayat or a member of a Mandal Praja Parishad or Zilla Praja Parishad constituted under the provisions of the [Telangana Panchayat Raj Act, 1994] [Inserted by Act No.5 of 2008.] or a member of a Nagar Panchayat or Municipality constituted under the provisions of the [Telangana] [Adapted by G.O.Ms.No.142, Municipal Administration & Urban Development (A2) Department, dated 29.10.2015.] Municipalities Act, 1965;](c)holds any office or place of profit under Government or under the Corporation or under any local authority:[Provided that nothing in this clause shall apply to a person who, for the time being, is holding the office of the Chairman of an Urban Development Authority for the development area comprising the Corporation, constituted under sub-section (1) of section 3 of the [Telangana Urban Areas (Development) Act, 1975 (Act 1 of 1975.);] [Added by Act No.7 of 1982.]](d)is an undischarged insolvent;(e)holds any judicial office with jurisdiction within the limits of the city;(f)is employed as paid legal practitioner on behalf of the Corporation, or accepts employment as legal practitioner against the Corporation;(g)having been a legal practitioner he has been dismissed or is under suspension by order of the High Court on any of the following grounds; the disqualification in the latter case being operative during the period of suspension:-(i)a criminal offence implying a moral defect of character,(ii)being guilty of fraudulent conduct;(h)subject to the provisions of sub-section (2) has directly or indirectly, by himself or his partner or if he belongs to a Joint Hindu Family, by any member of such family, any share or interest in any contract or has employment with, by or on behalf of the Corporation;(i)has been dismissed from the service of the Government, Corporation or any local authority for misconduct and has been declared by a competent authority to be not eligible for further employment in the public service;(j)[ ***] [Omitted by Act No.28 of 2005.](k)had been disqualified for voting under section 20, unless such period has elapsed for which he was disqualified for voting.
