Section 5 in Bihar Urban Local Body (Community Participation) Rules, 2013
5. Disqualifications for being an Area Sabha Representative.
- Any registered voter in an Area of which he is a resident may file his nomination for the office of Area Sabha Representative,(a)unless he is disqualified for being elected as an Area Sabha Representative or is disqualified for the purpose of elections to the Legislature of the State, or elections to the Municipality under any law for the time being in force. Provided that no person shall be disqualified on the ground that he is less than twenty five years of age, if he has attained the age of eighteen years; or(b)if he is an elected representative under either the Representation of the People Act, 1951, or Bihar Municipal Act, 2007.
