(1)A member of the Zilla Praja Parishad shall be disqualified for election as "Chairperson" or "Vice- Chairperson" if he is in arrears of any dues, otherwise than in a fiduciary capacity to any Gram Panchayat, Mandal Praja Parishad in the District or the Zilla Praja Parishad or if he is interested in a subsisting contract made with or any work being done for any Gram Panchayat, Mandal Praja Parishad in the District or the Zilla Praja Parishad:Provided that a person shall not be deemed to have any interest in such contract or work by reason only of his having a share or interest in,-(i)a company as a mere shareholder but not as a director; or(ii)any lease, sale or purchase of immovable property or any agreement for the same; or(iii)any agreement for the loan of money or any security for the payment of money only; or(iv)any newspaper in which any advertisement relating to the affairs of any of the aforesaid Gram Panchayat, Mandal Praja Parishad or Zilla Praja Parishad is inserted.(2)The provisions of sections 20, 21, 22, 23, 24, 25, 26 and 27 shall apply to a member of the Zilla Praja Parishad, as they apply to a member of the Gram Panchayat subject to the variations that the expressions, Gram Panchayat, "Sarpanch", "Upa-Sarpanch" and "District Panchayat Officer", the expressions "Zilla Praja Parishad", "Chief Executive Officer", "Chairperson" "Vice-Chairperson" and "Chief Executive Officer" shall respectively substituted:Provided that nothing in clause (d) of section 25 shall apply to a member of the Zilla Praja Parishad specified in clauses (ii) to (iv) of sub-section (3) of section 172.
