Section 9 in Kerala District Administration Act, 1979
9. Qualification for membership.
- A person shall not be qualified to be chosen to fill a seat in a district council unless he,-(a)is an elector of any division in the district and makes and subscribes before the Returning Officer or any other person authorised by the Director of elections in that behalf an oath or affirmation according to the form set out for the purpose in the Second Schedule;(b)is not less than twenty-one years of age; and(c)in the case of a seat reserved for the Scheduled Castes or the Scheduled Tribes, belongs to any Scheduled Caste or Scheduled Tribe, as the case may be.
