Section 23 in Haryana Municipal Corporation Election Rules, 1994
23. Disqualifications for members.
(1)A person shall be disqualified for being chosen as, and for being a member of the Corporation if he incurs any of the disqualification as mentioned in section 8.(2)No person shall be eligible for election as a member of the Corporation who, in the case of a seat reserved for Schedule Caste, Backward Classes or woman, is not a member of any of these categories.
