Section 51 in Chennai City Municipal Corporation Act, 1919
51. Qualification of candidates.
- [(1) No person shall be qualified for election [***] [Sub-section (1) was substituted by Tamil Nadu Act 32 of 1980.] as a councillor unless-](a)his name is included in the electoral roll of any one of the territorial divisions of the city; [and] [Added by section 5(1)(b) of the Tamil Nadu Act 27 of 1990.](b)he has completed his twenty-first year of age. [***] [Omitted 'and' by section 5(1)(c), Act 27 of 1990.](c)Omitted by section 5(l)(d) of the Tamil Nadu Act 27 of 1990.(2)No [servant of the Government] [The words 'servant of the Crown' were substituted for the words 'Officer of Government' by the Adaptation Order of 1937 and the word 'Government' was substituted for 'Crown' by the Adaptation Order of 1950.] shall be qualified for election or for holding office as a councillor [***] [Omitted by section 2(1) of the Tamil Nadu Act XXIV of 1958.] :Provided that this prohibition shall not apply to-(i)Omitted by section 17(2) of the Chennai City Municipal (Amendment) Act, 1958 (Tamil Nadu Act XXIV of 1958).(ii)the holder of any office which does not involve both of the following incidents, namely:-(a)that the incumbent is a whole-time [servant of the Government] [Inserted by Tamil Nadu Act 26 of 1994.]; and(b)that he is remunerated by either salary or fees:Provided further that if any question arises either before or after an election whether any person is or is not disqualified under this sub-section, the question shall be referred to [the Governor] [Substituted by the Tamil Nadu Municipal Corporation Laws (Amendment and Special Provisions) Act. 1994 (Tamil Nadu Act 26 of 1994).] whose decision shall be final.(3)[ Before taking any decision on any such question, the Governor shall obtain the opinion of the [Tamil Nadu State Election Commission] [Inserted by Act 26 of 1994.] and shall act according to such opinion.]
