86. Disqualification of officers and employees of Government, local authorities etc.
(1)No officer or employee in the service of a State or Central Government or a local authority or a Corporation owned or controlled by a State or the Central Government or of a company in which a State or Central Government or local authority has not less than fifty one per cent share or Boards or or any University established under a State enactment shall be qualified for election as, or for holding the office of Councillor of a Municipality.Explanation 1. - For the purpose of this section, company means a Government Company as defined in section 617 of the Companies Act, 1956 (Central Act 1 of 1956) and includes a Co-operative Society registered or deemed to have been registered under the Kerala Co-operative Societies Act, 1969 (21 of 1969).[Explanation 2. - For the purpose of this section, the part time employees and persons receiving honorarium except the anganwadi employees, Balawadi employees and Asha workers shall be deemed to be employees.] [Inserted by Kerala Act No. 25 of 2013, dated 6.5.2013.](2)Any officer or employee referred to in sub-section (1) who has been dismissed for corrupt practices or disloyalty shall be disqualified for a period of five years from the date of such dismissal for election as, or for holding office of, Councillor of a Municipality.
