Section 4 in Chakma Autonomous District Council (Village Councils) Act, 2002
4. Disqualification for Membership.
- A person shall be disqualified for being elected as and for being a member of the Village Council:-(a)if he is not a member of a Scheduled Tribe,(b)if he has not attained the age of 25 years;(c)if he is no, a voter in respect of the village where he seeks election;(d)if he is a member of any other Village Council;(e)if he is of unsound mind and stands so declared by competent court or authorities;(f)if he has been convicted of an offence under the existing law of the Chakma Autonomous District Council or under any law for the time being in force in India, unless a period of three years has elapsed since his conviction and if imprisoned, since his release from prison;(g)if he is nor a citizen of India.
