Section 140(2) in Insolvency And Bankruptcy Code, 2016
(2)In addition to any disqualification under any other law for the time being in force, a bankrupt shall be disqualified from-(a)being appointed or acting as a trustee or representative in respect of any trust, estate or settlement;(b)being appointed or acting as a public servant;(c)being elected to any public office where the appointment to such office is by election; and(d)being elected or sitting or voting as a member of any local authority.
