Section 9(4) in Uttarakhand Panchayati Raj Act, 2016
(4)A person shall be disqualified for registration in an electoral roll, if he (a)is not a citizen of India; or(b)is of unsound mind and stands so declared by a competent court; or(c)is for the time being disqualified from voting under provisions of any law relating to corrupt practices and other offences in connection with elections.
