Section 11E(1) in The U.P. Panchayat Raj Act, 1947
(1)A person shall be disqualified for being elected to or holding the office of Pradhan or member of Gram Panchayat [***] [Omitted 'or Panch of a Nyaya Panchayat' by U.P. Act No. 6 of 2017.], if he is -(a)member of Parliament or State Legislature, or(b)[ member, Pramukh or Up-Pramukh of a Kshettra Panchayat; or [Substituted by U.P. Act No. 29 of 1995.](c)member, Adhyaksha or Up-Adhyaksha of a Zila Panchayat; or](d)Adhyaksha or Up-Adhyaksha of any co-operative society.
