13C. [ Qualifications for election of member. - A person shall not be qualified for being chosen as and for being a member unless, -
(a)he is an elector for any ward in the municipality;(b)in the case of a seat reserved for the Scheduled Castes, the Scheduled Tribes, the Backward Classes or the women, he is a person belonging to the said category, as the case may be;(c)he has attained the age of twenty one years.][Uttarakhand] [The word 'Uttaranchal' Substituted by Act No. 52 of 2006.] Amendment[x x x] [Clause (d) omitted by Uttarakhand Act No. 3 of 2008.]
