Section 9(1) in The Delhi Municipal Corporation Act, 1957
(1)A person shall be disqualified for chosen as, and for being, a councillor, [***] [The words or an alderman omitted by Act 67 of 1993, section 17 (w.e.f. 1-10-1993)](a)if he is of unsound mind and stands so declared by a competent court;(b)if he is an undischarged insolvent;(c)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;(d)[ if he is so disqualified by or under any law for the time being in force for the purposes of elections to the Legislative Assembly of the National Capital Territory of Delhi; [Substituted by Act 67 of 1993, section 17, for clauses (d) and (e) (w.e.f. 1-10-1993)](e)if he is so disqualified by or under any law made by the Legislative Assembly of the National Capital Territory of Delhi;](f)if he holds any office of profit under the [Corporation]; [Substituted by Dlehi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012).](g)if he holds any office of profit under the Government [or Central Government;] [Inserted by Act 67 of 1993, section 17 (w.e.f. 1-10-1993)](h)if he is a licensed architect, draughtsman, engineer, plumber, surveyor or town planner or is a partner of a firm of which any such licensed person is also a partner;(i)if he is interested in any subsisting contract made with, or any work being done for, [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012).] except as a shareholder (other than a director) in an incorporated company or as a member of a co-operative society;(j)if he is retained or employed in any professional capacity either personally or in the name of a firm of 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 [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012).] or any of the municipal authorities is interested or concerned;(k)if he, having held any office under the Government, the [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation "(w.e.f. 13-1-2012).] or any other authority, has been dismissed for corruption or disloyalty to the State unless a period of four years has elapsed since his dismissal or the disqualification has been removed by the [Election Commission;] [Substituted by Act 67 of 1993, section 17, "Central Government" (w.e.f. 1-10-1993)](l)if he fails to pay any arrears of any kind due by him, otherwise than as an agent, receiver, trustee or an executor, to the [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012).] within three months after a notice in this behalf has been served upon him.
