Except as otherwise provided by or under this Act, every person whose name is for the time being included in the electoral roll for a territorial constituency [of a Gram Panchayat] [Inserted by U.P. Act No. 21 of 1995.] shall be entitled to vote at any election and be eligible for election, nomination or appointment to any office in that Gram Panchayat [***] [Omitted 'or the concerned Nyaya Panchayat' by U.P. Act No. 6 of 2017.] :Provided that a person who has not completed the age of twenty-one years shall not be qualified to be elected as a member or office-bearer of the Gram Panchayat.
