Section 19 in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
19. the Corporation area.
Disqualifications of being a Councillor.- (1) A person shall be disqualifiedin the following circumstances for being chosen as a Councillor if he,-(a)has been sentenced by a criminal court to imprisonment for anoffence punishable with imprisonment for a term not less than two years:Provided that,-(i)the offence is one which involves moral turpitude and(ii)such sentence has not been reversed or quashed or the offence notpardoned; or(b)is so disqualified under any provision of the Constitution or by orunder any law for the time being in force relating to elections to the StateLegislative Assembly; or(c)if he holds any office of profit under the Government of India or theGovernment of any State specified in the first schedule to the Constitution ofIndia, or under any local or other authority subject to the control of any of thesaid Governments other than such offices as are declared by rules made underthis Act not to disqualify the holder; or(d)if he has been dismissed from service under a local authority or fromGovernment service; or(e)if, having been a legal practitioner, he has been dismissed orsuspended from practice by order of a competent authority, the disqualification in
