Section 11 in The Bihar and Orissa Local Self-Government Act, 1885
11. Qualifications of members and voters.
(1)The State Government shall by Rules consistent with this Act prescribe the qualification-(a)of candidates for election as members of a District Board; and(b)of voters at such elections:Provided that no person shall be eligible for election if such person-(i)is not a resident within the district or within a municipality in the district;(ii)is not a [citizen of India] [Substituted by ALO for words 'British subject or the subject of any State in India'.] provided that the [State] [Substituted by para 4(1), ALO, for 'provincial'.] Government may [* * * *] [The words 'with the approval of the Governor General' repealed by Para 3 and Schedule IV of the AO.] exempt any alien or class of aliens from his disqualification;(iii)has not attained the age of twenty-one years;(iv)has been adjudged by a competent court to be of unsound mind;(v)is an undischarged insolvent, or being a discharged insolvent has not obtained from the Court a certificate that his insolvency was caused by misfortune without misconduct on his part; or(vi)is a salaried servant of the [Government] [Substituted by the ALO for 'Crown'.],(2)[In any district] [Substituted by Bihar Act 4 of 1957 for 'in the district of Manbhum, and in any other district'.] to which this sub-section may, by notification, be applied, the [State] [Substituted by para 4(1), ALO, for 'provincial'.] Government may direct that such proportion of the members to be elected for the district as it thinks fit shall be elected by any association, representative of persons paying local cess under the provisions of Chapter V of the Cess Act, 1880, whether the members of such association are resident within the district or not.
