14. Disqualifications for registration in an electoral roll.
(1)A person shall be disqualified for registration in the electoral roll for the ward if he(a)is not a citizen of India; or(b)is of unsound mind and stands so declared by a competent Court; or(c)is for the time being disqualified from voting under the provisions of any law relating to corrupt practices and other offences in connection with elections.(2)The name of any person, who becomes so disqualified after registration, shall forthwith be struck off the electoral roll prepared under this Act:Provided that the name of any person struck off the electoral roll of a ward by reason of a disqualification under clause (c) of sub-Section (1) shall forthwith be re-entered in that roll, if such disqualification is, during the period such roll is in force, removed under any law authorizing such removal.
