The following persons shall be disqualified from acting as electors or from holding office on an irrigation panchayat(a)a person who has been adjudged by any competent Court to be of unsound mind;(b)a person, who is a minor;(c)a person whose name is not in the electoral roll prepared under Rule 148; and(d)a person who has been adjudged insolvent by a Civil Court; and(e)a person who has not paid any sum due by him under the Act for a period of three years or more.
