173. Qualification for membership of the State Legislature
A person shall not be qualified to be chosen to fill a seat in the Legislature of a State unless he(a)is a citizen of India, and makes and subscribes before some person authorised in that behalf by the Election Commission an oath or affirmation according to the form set out for the purpose in the Third Schedule;[Editorial comment-The Constitution (Sixteenth Amendment) Act, 1963, were amended, to provide that every candidate for the membership of Parliament or state legislatures, Union and state ministers, Judges of the supreme court and high courts, and the comptroller and Auditor- General of India should swear an oath to uphold the sovereignty and integrity of India. The forms of oath in the third schedule are amended.](b)is, in the case of a seat in the Legislative Assembly, not less than twenty-five years of age and in the case of a seat in the Legislative Council, not less than thirty years of age; and(c)possesses such other qualifications as may be prescribed in that behalf by or under any law made by Parliament.
