Section 73(1) in The Provincial Insolvency Act, 1920
(1)Where a debtor is adjudged or re-adjudged insolvent under this Act, he shall, subject to the provisions of this section, be disqualified from(a)being appointed or acting as a Magistrate;(b)being elected to any office of any local authority where the appointment to such office is by election or holding or exercising any such office to which no salary is attached; and(c)being elected or sitting or voting as member of any local authority.
