Section 38(1) in The Bihar Panchayat Election Rules, 2006
(1)Any person may file a nomination paper as a candidate to fill up any seat provided he is qualified to be elected for that seat under the provisions of the Ordinance and not disqualified under [Section 136 of the Act] [The word as 'Ordinance' has been Subs, by Rule 6 of the Amdt. Rules 2007 as 'Act'. Published in Bihar Gazette (Extra-ordinary) dated 4.12.2007.].
