Section 14(2) in Kerala District Administration Act, 1979
(2)A person shall be disqualified for election as a member if at the date of election, he -(a)has been adjudged to be of unsound mind; or(b)has voluntarily acquired the citizenship of a foreign State; or(c)has been sentenced by a criminal court for any electoral offence punishable under the law relating to elections to local Government or has been disqualified from exercising any electoral right on account of corrupt practices in connection with an election, and five years have not elapsed from the date of such sentence or disqualification; or(d)is an applicant to be adjudicated an insolvent or an undischarged insolvent; or(e)is interested in a subsisting contract made with, or any work being done for, the district council, except as a share-holder (other than a director) in a company or except as permitted by rules made under this Act.Explanation. - A person shall not by reason of his being a director, member or office bearer of a co-operative society or of his having a share or interest in any newspaper in which any advertisement relating to the affairs of the district council may be inserted, or by reason of his holding a debenture or being otherwise concerned in .any loan raised by or on behalf of the district council, be disqualified under this section; or(f)is engaged as a legal practitioner on behalf of the district council; or(g)is an Honorary Magistrate or a Judge of a Village Court with jurisdiction over part of the district ; or(h)is already a member of the district council whose term of office will not expire before his fresh election can take effect or has already been elected as a member of the district council whose term of office has not yet commenced ; or(i)is dismissed from the service of the Government or any other service recognised by the Government, for corruption and five years have not elapsed from the date of such dismissal(j)is debarred from practising as an Advocate or Vakil; or(k)is a leper or a deaf-mute.
