Section 7(h) in The West Bengal Panchayat Elections Act, 2003
(h)he has been convicted by a court -(A)of an offence involving moral turpitude punishable with imprisonment for a period of more than six months, or(B)of an offence under Chapter IXA of the Indian Penal Code, or(C)under section 3 or section 9 of the West Bengal Local Bodies (Electoral Offences and Miscellaneous Provisions) Act, 1952 and five years have not been elapsed from the date of the expiration of the sentence; or
