Section 25(2) in Karnataka Municipal Corporations Act, 1976
(2)No [[x x x] [Substituted by Act 24 of 1978 w.e.f 29.9.1978.] person who is] disqualified from being a member of the State Legislature, no servant of the corporation and no whole time servant of the State Government or Central Government shall be qualified for election or for holding office as a councillor.
