Section 184 in Andhra Pradesh Panchayat Raj Act, 1994
184. Disqualifications.
(1)A member of the [Zilla Praja Parishad] [Substituted 'Zilla Parishad' by Act No. 41 of 2006, dated 23.9.2006.] shall be disqualified for election as Chairperson or Vice-Chairperson if he is in arrears of any dues, otherwise than in a fiduciary capacity to any [Mandal Praja Parishad] [Substituted 'Mandal Parishad' by Act No. 41 of 2006, dated 23.9.2006.] in the District or the [Zilla Praja Parishad] [Substituted 'Zilla Parishad' by Act No. 41 of 2006, dated 23.9.2006.] or if he is interested in a subsisting contract made with or any work being done for any [Mandal Praja Parishad] [Substituted 'Mandal Parishad' by Act No. 41 of 2006, dated 23.9.2006.] in the District or the [Zilla Praja Parishad] [Substituted 'Zilla Parishad' by Act No. 41 of 2006, dated 23.9.2006.]:Provided that a person shall not be deemed to have any interest in such contract or work by reason only of his having a share or interest in -(i)a company as a mere shareholder but not as a director; or(ii)any lease, sale or purchase of immovable property or any agreement for the same; or(iii)any agreement for the loan of money or any security for the payment of money only;or(iv)any newspaper in which any advertisement relating to the affairs of any of the aforesaid [Mandal Praja Parishad] [Substituted 'Mandal Parishad' by Act No. 41 of 2006, dated 23.9.2006.] or [Zilla Praja Parishad] [Substituted 'Zilla Parishad' by Act No. 41 of 2006, dated 23.9.2006.] is Inserted.(2)The provisions of [Sections 18, 19. 19-A, 19-B, 20, 21 and 22] [Substituted 'Sections 18, 19, 20, 21 and 22' by Act No. 22 of 2006, dated 19.4.2006.] shall apply to a member of the [Zilla Praja Parishad] [Substituted 'Zilla Parishad' by Act No. 41 of 2006, dated 23.9.2006.] as they apply to a member of the Gram Panchayat subject to the variations that the expressions, "Gram Panchayat," "Executive Authority", "Sarpanch", "Upa-Sarpanch", the expressions "[Zilla Praja Parishad] [Substituted 'Zilla Parishad' by Act No. 41 of 2006, dated 23.9.2006.]", "Chief Executive Authority", "Chairperson", "Vice-Chairperson" and "Chief Executive Authority" shall respectively be substituted:Provided that nothing in clause (b) of Section 20 shall apply to a member of the [Zilla Praja Parishad] [Substituted 'Zilla Parishad' by Act No. 41 of 2006, dated 23.9.2006.] specified in clauses (ii) to (iv) of sub-Section (3) of Section 177.
