Section 208 in The Punjab Panchayati Raj Act, 1994
208. Disqualification for Membership.
(1)A person shall be disqualified for being chosen as and for being a member of a Panchayat if, -(a)he is so disqualified by or under any law for the time being in force for the purposes of elections to the Legislature of the State :Provided that no person shall be disqualified on the ground that he is less than twenty-five years of age, if he has attained the age of twenty- one years;(b)has been found guilty of any corrupt practice in any election of a Gram Panchayat, Panchayat Samiti or Zila Parishad;(c)has been convicted of any offence involving moral turpitude or an offence implying of any defect of a Sarpanch or Panch of Gram Panchayat or member of a Panchayat Samiti or Zila Parishad, unless a period of five years has elapsed since his conviction ; or(d)has been convicted of an election offence ; or(e)has been ordered to give security for good behaviour under section 110 of the Code of Criminal Procedure, 1973 ; or(f)has been notified as disqualified for appointment as public servant except on medical grounds ; or(g)is a whole-time salaried employee of any local authority, Statutory Corporation or Board or a Co-operative Society registered under the Punjab Co-operative Societies Act, 1961, or of the State Government or the Central Government ; or(h)is registered as a habitual offender under the Habitual Offenders (Control and Reforms) Act, 1952 or any other law for the time being in force ; or(i)has not paid the arrears of tax imposed by a Gram Panchayat, Panchayat Samiti or Zila Parishad, as the case may be ; or(j)is a tenant or lessee or contractor or share-holder in any property of the Gram Panchayat, Panchayat Samiti and Zila Parishad ; or(k)is in unauthorised occupation of property belonging to any local authority; or(l)being a Sarpanch has cash in hand exceeding the amount permitted under the rules made under this Act;(m)is member of either House of Parliament or of the Legislature of the Punjab State :Provided that a member of either House of the Parliament or Legislature of Punjab State may be elected as a Sarpanch or member of Gram Panchayat, Panchayat Samiti or Zila Parishad if, along with his nomination paper gives undertaking to the effect that he shall resign the membership of either House of Parliament or of the Legislature of the Punjab State, as the case may be, and so resigns before taking the oath or making affirmation for taking over the office of Sarpanch of a Gram Panchayat or a member of any Gram Panchayat, the Panchayat Samiti and Zila Parishad ;(n)has been convicted of an offence under the Protection of the Civil Rights Act, 1955 within a period of five years immediately preceding the last date of the filing of the nomination papers ; or(o)being a Sarpanch or Panch does not attach certificate with his nomination papers to the effect that he has handed over to the Block Development and Panchayat Officer complete charge of the record of the Gram Panchayat and of the cash, if any, with him.
