34. [ Qualifications for election as President or Councillor. [Substituted by M.P. Act No. 18 of 1997.]
(1)Subject to the provisions of this Act, a person who is enrolled in the Municipal electoral roll as a voter, shall be qualified to be a candidate -(a)for the election of President, if he is not less than 25 years of age; and(b)for the election of Councillor, if he is not less than 21 years of age.(2)No person who is a candidate for any one ward shall be a candidate for any other ward.(3)Any person who ceases to be a President or Councillor shall, if qualified under sub-section (1), be eligible for re-election as such.](4)[ If a person is elected for the Office of President and Councillor, both, he shall have to resign from one of the offices within seven days from the date on which he is declared to be elected.] [Inserted by M.P. Act No. 20 of 1998.]
