Section 57 in Arunachal Pradesh Panchayat Raj Act, 1997
57.
A person shall be disqualified for being chosen as, and for being a member of the Gram Panchayat, Anchal Samiti and Zilla Parishad if he:-(a)is not a citizen of India or .(b)is not twenty one years of age; or(c)has been dismissed form the services of Central or any state Government or Gram Panchayat, Anchal Samiti and Zilla Parishad or any other local authority for misconduct, unless a period of five years has elapsed from such dismissal; or(d)if he is in the service of or holds any office of profit under the Central Government or any state Government or autonomous body or any Zilla Parishad/Anchal Samiti or any Gram Panchayat;(e)has directly or indirectly any share or monetary interest in any work done by, or to,(f)the Gram Panchayat/Anchal Samiti/Zilla Parishad or in any contract or employment with, under, by or on behalf of the Gram Panchayat Anchal Samiti Zilla Parishad; or(g)is an un discharged insolvent; or(h)is of unsound mind and stands so declared by a competent Court; or (i) has been convicted by a criminal court of any offence involving moral turpitude and sentenced to imprisonment for not less than six months and five years have not elapsed since his release;(j)if he is so disqualified by or under any law for the time being in force for the purposes of elections to the Legislature of the State:Provided that no person shall be disqualified on the ground that he is less than twenty five years of age, if he has attained the age of twenty one years;(k)if he is so disqualified by or under any law made by the Legislature of the state;(l)if arrears of any kind are due by him to the Gram Panchayat Anchal Samiti/Zilla Parishad and Government:Provided that the disqualifications specified in clauses (d) and (e) shall not apply to an ex-officio member.
