Section 11 in The Punjab State Election Commission Act, 1994
11. Disqualifications for membership of a Panchayat or a Municipality.
- A person shall be disqualified for being chosen as, and for being a member of a Panchayat or a Municipality, -(a)if he is not a citizen of India, or has voluntarily acquired the citizenship of a foreign State, or is under any acknowledgement of allegiance or adherence to a foreign State; ors(b)if he is of unsound mind and stands so declared by a competent court; or(c)if he is an undischarged insolvent; or(d)if he has, in proceedings for questioning the validity or regularity of an election, been found guilty of any corrupt practice; or(e)if he has been found guilty of any offence punishable under Section 153A or section 171E or section 171F or section 376 or section 376A or section 376B or section 376C or section 376D or section 498A or section 505 of the Indian Penal Code, 1960 or any offence punishable under Chapter XIII of this Act unless a period of six years has elapsed since the date of such conviction; or(f)if he holds an office of profit under a Panchayat or a Municipality; or(g)if he holds an office of profit under the Government of India or any State Government; or(h)if he is interested in any subsisting contract made with, or any work being done for, that Panchayat or Municipality except as a share-holder (other than a Director) in an incorporated company or as a member of a co-operative society; or(i)if he is retained or employed in any professional capacity either personally or in the name of a firm in which he is a partner, or with which he is engaged in a professional capacity, in connection with any cause or proceeding in which the Panchayat or the Municipality is interested or concerned; or(j)if he, having held any office under the State Government or any Panchayat or any Municipality or any other State level authority or any Government company or any corporated body owned or controlled by the State Government or Government of India, has been dismissed from service, unless a period of four years has elapsed since his dismissal.
