Section 25 in Karnataka Municipal Corporations Act, 1976
25. Qualification of candidates.
- [(1) No person shall be qualified for election as a councillor unless his name is included in the electoral roll of any [ward] [Substituted by Act 24 of 1978 w.e.f 29.9.1978.] of the city and in respect of any seats reserved for the Scheduled Castes or the [Scheduled Tribes, Backward Classes or Women] [Substituted by Act 35 of 1994 w.e.f.1.6.1994.] such person is a member of any such [Caste, Tribe or Classes] [Substituted by Act 35 of 1994 w.e.f.1.6.1994.] or is a woman as the case may be.](2)No [[x x x] [Substituted by Act 24 of 1978 w.e.f 29.9.1978.] person who is] disqualified from being a member of the State Legislature, no servant of the corporation and no whole time servant of the State Government or Central Government shall be qualified for election or for holding office as a councillor.
