Section 11(2) in The Gujarat Municipalities Act, 1963
(2)No person-(a)who is a part time officer or servant of a municipality, or(b)who fails to pay any arrears of any kind due by him to the Municipality (otherwise than as a trustee) within three months after a special notice in accordance with the rules made by the State Government in this behalf has been served upon him, or(c)who, save as hereinafter provided, has directly or indirectly, by himself or his partner any share or interest in any work done by order or a municipality or in any contract or employment with or under or by or on behalf of a municipality, or(d)who, save as hereinafter provided, has directly or indirectly, by himself or his partner, any share or interest in any transaction of loan of money advanced to, or borrowed from, any officer or servant of the municipality, may be a councillor of such municipality.
