Section 25(1) in Uttar Pradesh Municipal Corporation Act, 1959
(1)A person shall notwithstanding that he is otherwise qualified, be disqualified for being chosen as and for being, [* * *] [Omitted by U.P. Act 12 of 1977.] a Corporator, if he -(a)[ whether before or after the commencement of this Act has been convicted by a court in India of any offence and sentenced to imprisonment for not less than two years, unless a period of five years, or such less period as the State Government may allow in any particular case, has elapsed since his release] [Substituted by S.4 of U.P. Act 14 of 1959.];(b)is a undischarged insolvent;(c)holds any place of profit in the gift or disposal of the Mahapalika;(d)[ is in the service of a State Government or the Central Government or any local authority or any undertaking or body owned or controlled by the State Government or the Central Government or is a District Government Counsel or an Additional or Assistant District Government Counsel or an Honorary Magistrate or an Honorary Munsif or an Honorary Assistant Collector;] [Substituted by U.P. Act 16 of 2004, S.5 (w.r.e.f. 30-5-1994).](e)has whether by himself or by any person in trust for him or for his benefit or to his account, any share or interest in a contract for supply of foods to, or for the execution of any works or the performance of any services undertaken by the Corporation;(f)is in arrears in excess of one year's demand, of any tax payable to the Corporation, to which Section 504 applies or of any charges for water supplied by the Corporation;(g)having held any office under the Government of India or the Government of any State he has been dismissed for corruption or disloyalty to the State, unless a period of [six years] [Substituted by U.P. Act 15 of 1983 (w.e.f. 29-11-1982).] has elapsed since his dismissal;(h)is debarred from practicing as a legal practitioner by order of any competent authority;(i)is disqualified under Section 80 or 83 of this Act from being a member of a Corporation;(j)[* * *] [Omitted by U.P. Act 12 of 1994 (w.e.f. 30-5-1994).] is suffering from any of the infectious diseases to be specified by the State Government by order and has been declared by a medical officer not below the rank of a [Chief Medical Officer] [Substituted by U.P. Act 12 of 1994 (w.e.f. 30-5-1994).] to be incurable of such disease;(k)[ is so disqualified by or under any law for the time being in force for the purposes of elections to the Legislature of the State; [Inserted by U.P. Act 12 of 1994 (w.e.f. 30-5-1994).]Provided that no person shall be disqualified on the ground that he is less than twenty-five years of age, if he has attained the age of twenty-one years;]Provided that in the case of sub-clause (f), the disqualification shall cease as soon as the arrears are paid :Provided further that arrears of any tax or water charges due to the[Municipal Council] [Substituted by U.P. Act 12 of 1994 (w.e.f. 30-5-1994).] or any other local authority exercising jurisdiction within the area which has since been [notified] [Substituted for 'declared' by U.P. Act 26 of 1995, S.9 (w.e.f. 28-12-1994).] a City shall for the purposes of clause (f) be deemed to be arrears of tax or water charges payable to the Corporation.
