- A person shall be disqualified for being chosen as, and for being, a member of the Panchayat if,-(a)he is so disqualified by or under any law for the time being in force for the purposes of the elections to the State Legislature:Provided that no person shall be disqualified on the ground that he is less than twenty- five years, if he has attained the age of twenty-one years;(b)he has been dismissed from service of the Government or any local authority;(c)he holds any office of profit under any local or other authorities subject to the control of the Central Government, the State Government or the Government of any other States, other than such offices as are declared by rules made under this Act not to disqualify the holder;(d)he is in arrears for such period as may be prescribed of any tax, fee or other sum due to the Panchayat;(e)he has been convicted by a court of any offence involving moral turpitude and five years have not been elapsed since his release; or(f)he has directly or indirectly any share or monetary interest in any work done by or to the Panchayat or any contract or employment with, under or by or on behalf of, the Panchayat;(g)he is employed in any Corporation, whether statutory or otherwise, owned or controlled or financed in part or fully, by the Central Government or the Government or any State Government.
