Section 14 in The M.P. Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993
14. Qualification to vote and to be a candidate.
(1)Every person whose name is included in the list of voters of a village shall be qualified to vote at the election of an office-bearer of a Panchayat within whose area the village is comprised.(2)Every such person unless disqualified under this Act or any other law for the time being in force shall be qualified to be [elected] [Substituted by M.P. Act No. 26 of 1994 (w.e.f. 30-5-1994).] as office-bearer of a Panchayat.
