Section 5 in The Manipur Hill Areas Autonomous District Council Act, 2000
5. Qualification of membership.
- Any person who is:(i)a Scheduled Tribe:(ii)a resident of that Autonomous District for not less than 15 years:(iii)not below 25 years of age;(iv)not insolvent;(v)not disqualified by any law for the time being in force for the purpose of election to the Legislature of the State of Manipur or Parliament;shall be qualified for being chosen as and for being a Member of the District Council.
