30. Disqualification of officers and employees of Government, local authorities etc.
(1)Officer or employee in the service of the State or Central Government or of a local authority or a corporation controlled by the State or Central Government or of a local authority or any company in which the State or Central Government or a local authority has [not less than fifty one percent share] [Added by Act 7 of 1995.] or of a statutory Board or of any University in the state shall be qualified, for election or for holding office as a member of a panchayat at any level.[Explanation [1] [Inserted by Act 7 of 1995.]. - 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 be 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 Anganawadi employees, Balawadi employees, Asha Workers and Saksharatha Prcraks shall be deemed to be employees.] [Inserted by Act No. 34 of 2014, dated 23.12.2014.](2)Any Officer or employee referred to in sub-section (1) who has been dismissed for corruption or disloyalty shall be disqualified for a period of five years from the date of such dismissal for election or for holding office as a member of a panchayat at any level.
