Section 8 in The Delhi Municipal Corporation Act, 1957
8. Qualifications for councillorship.
- A person shall not be qualified to be chosen as a councillor [unless he has attained the age of twenty-one years and his name] [Subs by Act 67 of 1993, section 16, for unless his name (w.e.f. 1-10-1993).] is registered as an elector in the electoral roll for a ward:Provided that in the case of a seat reserved for the Scheduled Castes, a person shall not be so qualified unless he is also a member of any of the said castes:[Provided further that in the case of a seat reserved for woman, no person other than a woman shall be qualified to be chosen as a councillor.] [Inserted by Act 67 of 1993, section 16 (w.e.f. 1-10-1993)]
