Section 18(ii) in Jharkhand Panchayat Raj Act, 2001
(ii)Every such person, unless he is declared disqualified under this Act or any other law in force for the time being, [shall be eligible to be elected as an office - bearer of the Panchayat or its territorial constituency in the electoral roll of which his name is entered.] [Substituted 'shall be eligible to be elected as an Office-bearer of a Panchayat' by Jharkhand Act No. 7 of 2002 dated 17.1.2002.]
