Section 14 in The Dadra and Nagar Haveli Panchayat Regulation, 2012
14. Disqualification.
(1)A person shall be disqualified for being chosen as, and for being, a Disqualification. member of a Gram Panchayat, or to continue as such, if he,-(a)has failed to pay arrears for more than one year of any tax, fee or any sum due to the Gram Panchayat:Provided that such disqualification shall be operative only if notice for such arrears has been duly served upon such person and such arrears have been displayed on the public notice board of the Gram Panchayat not less than three months prior to the date of election; or(b)holds any salaried office or office of profit under the Gram Sabha or the Gram Panchayat; or(c)has directly or indirectly or through immediate family member any share or monetary interest in any work done by or to the Gram Panchayat or in any contract or employment with or under or by or on behalf of, the Gram Panchayat; or(d)is a Government servant or in service in any of municipality or Gram Panchayat; or(e)has been dismissed from the service of the Government or of municipality or Gram Panchayat for misconduct within five years prior to the date of poll; or(f)has not attained the age of twenty-one years; or(g)has been ordered to give security for good behaviour under section 109 or section 110 of the Code of Criminal Procedure, 1973; or(h)has been convicted by a criminal court of any offence involving violence or moral turpitude and sentenced to imprisonment for not less than three months and five years have not elapsed since his release; or(i)is without permission of the Gram Panchayat, absent from three consecutive meetings; or(j)is of an unsound mind and has been so declared by a competent court; or(k)has been declared by a competent court to be an insolvent; or(l)has been disqualified under any law for the time being in force by competent court for adopting a corrupt practice or for commission of an election offence at an election during the period of such disqualification; or(m)subject to clause (j), is so disqualified by or under any law for the time being in force for the purposes of election to the House of the People; or(n)is not a citizen of India.(2)A person shall be disqualified for being a member of the Gram Panchayat if he is so disqualified under the Fifth Schedule.
