(1)A person shall not be qualified to be chosen to fill a seat in a constituency of any Gram Panchayat, Panchayat Samiti and Zilla Parishad unless-(a)in the case of a seat reserved for the Scheduled Castes, or for the Scheduled Tribes, he or she is a member of any of these Tribes, or of these Castes, as the case may be, and his or her name appears as an elector in the electoral roll for any constituency in that Gram Panchayat, Panchayat Samiti or Zilla Parishad Area ;(b)in the case of any other seat, his or her name appears as an elector in the electoral roll for any constituency in that Gram Panchayat, Panchayat Samiti or Zilla Parishad Area ; and(c)he or she has completed 21 years of age on the date of submission of nomination at an election.
