Section 15(2) in Andhra Pradesh Municipalities Act, 1965
(2)A person shall be disqualified for election as a member if such person is, on the date fixed for scrutiny of nomination for election(a)of unsound mind and stands so declared by a competent court, a deaf-mute or suffering from leprosy;(b)an applicant to be adjudicated an insolvent or undischarged insolvent;(c)interested in a subsisting lease or contract entered into with or any work being done for, the council except as a share-holder, other than a director, in a company: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)any sale or purchase of immovable property or any agreement for the same; or(ii)any public loan raised by municipality or any security for the payment of money only; or(iii)any newspaper in which any advertisement relating to the affairs of the council is inserted; or(iv)the sale to the council of any articles in which he regularly trades, or the purchase from the council of any articles to a value in either case not exceeding five hundred rupees in the aggregate in any year during the period of the contract or work;(v)the occasional letting out on hire to the municipality or hiring from the municipality of any article for an amount not exceeding in the aggregate in any one year five hundred rupees;(d)employed as a paid legal practitioner on behalf of the council or as a legal practitioner against the council;(e)an honorary magistrate for the municipal town;(f)already a member whose term of office as such will not expire before his fresh election can take effect, or has already been elected a member whose term of office has not yet commenced;Explanation. - Nothing in this clause shall be construed as disqualifying a sitting member of a municipality for re-election as member to that municipality;(g)the employee or employer or the official subordinate or official superior of a member holding office on the said date;(h)in arrears of any kind due by him otherwise than in a fiduciary capacity to the municipality upto and inclusive of the previous year, in respect of which a bill or notice has been duly served upon him and the time if any specified therein for payment, has expired; or(i)dismissed form service of the Central Government, the State Government, any municipality or any local authority for misconduct.
