75. Disqualification of members of Panchayat Samiti.
- Subject to the other provisions contained in the Act, a person shall not be qualified to be a member of a Panchayat Samiti, if -(a)he is a member of any municipal or other local authority constituted under any law for the time being in forces ;(b)he is so disqualified by or under any law for the time being in force for the purposes of elections to the legislature of the State of Tripura and he is so disqualified by or under any law made by the legislature of the State of Tripura : orProvided 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 twenty-one years ;(c)he has, directly or indirectly by himself or by his partner or employer or an employee, any share or interest in any contract with, by or on behalf of the Panchayat Samiti or a Gram Panchayat with in the Block concerned or the Zilla Parishad of the District :Provided that no person shall be deemed to be disqualified for being elected a member of a Panchayat Samiti by reason only of his having a share or interest in any public company as defined in the Companies Act, 1956, which contracts with or is employed by the Panchayat Samiti or any such Gram Panchayat or such Zilla Parishad ;(d)he has been dismissed from the service of the Central Government or a State Government or a local authority or a co-operative society, or a Government Company or a Corporation owned or controlled by the Central Government or the State Government for misconduct involving moral turpitude and five years have not elapsed from the date of such dismissal ;(e)he has been adjudged by a competent court to be of unsound mind ;(f)he is an undischarged insolvent ;(g)he being a discharged insolvent has not obtained from the court a certificate that his insolvency was caused by misfortune without any misconduct on his part ; or(h)he has been convicted by court for an offence involving moral turpitude punishable, with imprisonment for a period of more than six months or an offence under chapter IXA of the Indian Penal Code or Chapter III of Part VII of the Representation of the People Act, 1951, and five years have not elapsed from the date of expiration of the sentence.
