Section 151(1) in Telangana Panchayat Raj Act, 2018
(1)A member of the Mandal Praja Parishad shall be disqualified for election as President or Vice-President if he is in arrears of any dues, otherwise than in a fiduciary capacity to a Gram Panchayat, a Mandal Praja Parishad or the Zilla Praja Parishad or if he is interested in a subsisting contract made with or any work being done, for any Gram Panchayat in the Mandal or the Mandal Praja Parishad or the Zilla Praja Parishad within whose jurisdiction the Mandal Praja Parishad is situated or any other Mandal Praja Parishad within the jurisdiction of that Zilla Praja Parishad:Provided that a person shall not be deemed to have any interest in such contract or work by reason only of his having a share or interest in,-(i)a company as a mere shareholder but not as a director;(ii)any lease, sale or purchase of immovable property or any agreement for the same; or(iii)any agreement for the loan of money for any security for the payment of money only; or(iv)any newspaper in which any advertisement relating to the affairs of any of aforesaid Mandal Praja Parishad is inserted.
