(2)[ No person shall be elected or co-opted and remain as President, Vice-President or Member of Zilla Parishad, Anchalik Panchayat and Gaon Panchayat,-(a)who has more than two living children from a single or multiple partners:Provided that this provision shall not be applicable in respect of those persons, who have more than two children prior to the date of commencement of this Act;(b)who has not passed class VI examination from an Educational Institution, for the post of Gaon Panchayat member:Provided that in case of candidates belonging to Scheduled Castes, Scheduled Tribes, Other Backward Classes (OBC) and More Other Backward Classes (MOBC), lacking of minimum educational qualification shall not be a bar for contesting election or to be elected for the post of Gaon Panchayat member;(c)who has not passed the H.S.L.O or equivalent examination under any Council or Board recognised by the State or the Central Government, as the case may be, for the post of Gaon Panchayat President, Anchalik Panchayat member:Provided that in case of candidates belonging to Scheduled Castes, Scheduled Tribes, Other Backward Classes (OBC) and More Other Backward Classes (MOBC), the minimum educational qualification shall be class VIII examination passed from an Educational Institution;(d)who has not passed the H.S.S.L.O or equivalent examination under any Council or Board recognised by the State or the Central Government, as the case may be, for the post of Zilla Parishad member:Provided that in case of candidates belonging to Scheduled Castes, Scheduled Tribes, Other Backward Classes (OBC) and More Other Backward Classes (MOBC), the minimum educational qualification shall be H.S.L.O or equivalent examination passed under any Board or Council recognised by the Central or the State Government, as the case may be;(e)who does not have a functional sanitary toilet in his/her residence.]Chapter-IXGeneral Powers of Institution Supervision and Control of State Government
