Section 11 in The Orissa Grama Panchayats Act, 1964
11. Qualification for membership in the Grama Panchayat.
- Notwithstanding anything in Section 10 no member of a Grama Sasan shall be eligible to stand for election-(a)as a Sarpanch if he-(i)is a candidate for election [* * *] as a member of the Grama Panchayat in respect of any ward; or(ii)[* * *](iii)is a candidate for election or holds office as a Sarpanch of any other Grama Panchayat;(b)as a Sarpanch or Naib-Sarpanch, if he has not attained the age of twenty-one years or is unable to read and write Oriya;(c)[ as a member- [Substituted videO. G. Extraordinary No. 426/18.4.1994-Notification No. 6139-Legislative/18.4.1994.](i)for more than one ward in the Grama or for more than one Grama Panchayat ; or(ii)if he is unable to read and write Oriya; and(iii)if he has not attained the age of twenty-one years.]
