(1)A person shall be disqualified for being chosen as, and for being, a member,(a)If he is of unsound mind and stands so declared by a competent court;(b)If he is an un-discharged insolvent;(c)If he is not a citizenship of a foreign State, or is under any acknowledgement of allegiance or adherence to a foreign State;(d)If he is so disqualified by or under any law for the time being in force for the purposes of elections to the Legislative Assembly of the State;(e)If he is so disqualified by or under any law made by the Legislative Assembly of the State;(f)If he holds any office of profit under Municipal Council or Town Council;(g)If he holds any office of profit under the Government (or Central Government);(h)If he is a licensed architect, draughtsman, engineer, plumber, surveyor or town planner or is a partner of a firm of which any such licensed person is also a partner;(i)If he is interested in any subsisting contract made with, or any work being done for, the Municipal Council or Town Council except as a shareholder (other than a director) in an incorporated company or as a member of a co-operative society;(j)If he is retained or employed in any professional capacity either personally or in the name of a firm of which he is a partner or with which he is engaged in a professional capacity, in connection with any cause or proceeding in which the Municipal Council or Town Council or any of the Municipal authorities is interested or concerned;(k)If he, having held any office under the Government, the Municipal Council or Town Council or any other authority; has been dismissed for corruption or disloyalty to the State unless a period of four years has elapsed since his dismissal or the disqualification has been removed by the Election Commission;(l)If he fails to pay any arrears of any kind due by him, otherwise than as an agent, receiver, trustee or an executor, to the municipal council or town council within three months after a notice in this behalf has been served upon him.
