Section 31(1) in Arunachal Pradesh Municipal Elections Act, 2009
(1)A person shall not be eligible for election as a member if such person-(a)has been adjudged by a competent court to be of unsound mind; or(b)is under twenty-one years of age on the day of filing of nomination; or(c)is an un discharged insolvent; or(d)being a discharged insolvent, has not obtained from the court a certificate that his insolvency was caused by misfortune without any misconduct on his part; or(e)holds any office of profit under the Municipality; or(f)has, directly or indirectly by himself or by his partner or employer or any employee, any share or interest in any contract or employment with, by, or on behalf of, the Municipality; or(g)is in the service of, or receives remuneration from, the Central or the State Government or the Municipality; or Panchayat or any Government aided society or organization as a regular or adhoc or contractual or contingency employee.(h)has been elected to, or appointed as a member under, any other Municipality or Panchayat: or village authority as Gaon Bura, Gaon Buri or Head Gaon Bura by whatever name called.Provided that notwithstanding anything contained in clause (f), no person shall be deemed to be disqualified thereunder by reason only of his having a share or interest in-(i)any lease, sale or purchase of land or any agreement for the same; or(ii)any agreement for the loan of money or any security for the payment of money only; or(iii)any newspaper in which any advertisement relating to the affairs of the Municipality is inserted; or(iv)any incorporated or registered company which contracts with, or is employed by, the Municipality.
