Section 13D(a) in The U.P. Municipalities Act, 1916
(a)[ is a dismissed servant of a local authority and is debarred from re-employment thereunder; or [Substituted by U.P. Act No. 15 of 1983.](aa)having held any office under the Government of India or the Government of any State has been dismissed for corruption or disloyalty to the State unless a period of six years' has elapsed since his dismissal; or]
