Section 39 in The Howrah Municipal Corporation Act, 1980
39. General disqualifications for being elected Councillor or Alderman. - A person shall not be qualified for being elected a Councillor or Alderman, if he -
(a)is not entitled to vote at the election for any constituency of the Corporation; or(b)Is under twenty-one years of age; or(c)Is officer or employee of the Corporation; or(d)has any share or interest, direct or indirect, in any contract or employment with, by or on behalf of, the Corporation: or(e)has not paid any sum certified by the auditors to be due from him.'.]]
