Section 70(1) in The Orissa Municipal Corporation Act, 2003
(1)A person who has been sentenced by Criminal Court to imprisonment for a period exceeding six months for any offence other than an offence of a political character or an offence not involving moral delinquency (such sentence not having been reversed or the offence pardoned) shall be disqualified for election as a Corporator while undergoing the sentence and for five years from the date of the expiration of the sentence.
