127. Disqualification of members of zilla Parishad.
(1)A person shall not be qualified to be a member of Zilla Parishad, if-(a)he is a member of any Municipality/ Notified Area Authority constituted under any law for the being in force ;(b)he is in services of Central or State Government ;(c)he so disqualified by or under any law for the time being in force for the purpose of election to the Lagislature of the State of Tripura :Provided that no person shall be disqualified on the ground that he is less than 25 years of age if he has attained the age of 21 years.-(d)if he is so disqualified by or under any law made by the Legislature of the State of Tripura ;(e)if he has been dismissed from the services of the Central or State Government or a local authority or a cooperative society or a Government company or a corporation under control of the Central or the State Government for misconduct involving moral turpitude and five years have not elapsed from the date of dismissal ;(f)if he has been adjudged by a competent court to be of unsound mind;(g)if he is an undischarged insolvent ; or(h)he has been convicted by a court for an offence involving moral turpitude.
