Section 33(1) in The Orissa Zilla Parishad Act, 1991
(1)A person shall not be eligible to stand for election under Clause (a) of Sub-section (1) of Section 6, if he -(a)is not ordinarily residing within the [Parishad area] [Substituted vide Orissa Act No. 22 of 1994 (O.G.E. No. 1283 dated 18.10.1994).]; or(b)is of unsound mind; or(c)is an applicant to be adjudicated as an insolvent or is an undischarged insolvent; or(d)is a deaf-mute or is suffering from leprosy or tuberculosis;(e)is convicted of an election offence under any law for the time being in force; or(f)is not a citizen of India; or(g)is convicted of an offence involving moral turpitude; or(h)holds any office of profit under the State or Central Government or any Local Authority; or(i)is a teacher in any School recognised under the provisions of the Orissa Education Act, 1969 for the time being force; or(j)holds the office of a Minister either in the Central or in the State Government; or(k)[* * *] [Omitted vide Orissa Act No. 17 of 1993 (O.G.E. No. 1189 dated 1.9.1993).](l)has been dismissed from service of the State or Central Government of any Local Authority; or(m)has been in arrears of any tax, fee or rate due by him to any Grama Panchayat for a continuous period of two years; or(n)being a member of any Society registered under the Orissa Cooperative Societies Act, 1962 has failed to pay any arrears of any kind accrued due by him to such Society for a continuous period of two years or more; or(o)is in the habit of encouraging litigation in the villages and has been declared to be so on enquiry by the prescribed authority in the prescribed manner; or(p)is interested in a subsisting contract made with, or any work being done for, the Parishad or any Government except as a share-holder other than a Director in a Company or except as may be prescribed; or(q)is a paid and retained legal practitioner on behalf other Parishad; or(r)is disqualified by or under any law for the time being in force for the purposes of elections to the Legislature of the State; or(s)is disqualified by or under any law made by the Legislature of the [State; or] [Substituted vide Orissa Act No. 17 of 1993 (O.G.E. No. 1189 dated 1.9.1993).](t)[ is less than twenty-one years of age; or [Inserted vide Orissa Act No. 17 of 1993 (O.G.E. No. 1189 dated 1.9.1993).](u)is not able to read and write Oriya; or(v)has more than one spouse living; or(w)has more than two children] :Provided that the disqualification under Clause (g) or (i) may be removed by the Government in the prescribed manner :[Provided further that the disqualification under Clause (w) shall not apply to a person who has more than two children on the date of commencement of the Orissa Zilla Parishad (Amendment) Act, 1993 or, as the case may be, within a period of one year of such commencement unless he begets an additional child after the said period of one year.] [Substituted vide Orissa Act No. 17 of 1993 (O.G.E. No. 1189 dated 1.9.1993).]
