Section 58(1) in The Coimbatore City Municipal Corporation Act, 1981
(1)A person who has been sentenced by a criminal Court to imprisonment for life or to imprisonment for a period of more than two years for any offence other than an offence of a political character or an offence not involving moral delinquency (such sentence is not having been reversed or the offence pardoned) shall be disqualified for election [x x x] [The words 'or co-option' omitted by Tamil Nadu Municipal Corporation laws (Amendment and Special Provision) Act, 1994 (Tamil Nadu Act 26 of 1994).] as a councillor [while the sentence in force and for six years from the date of the expiration of the sentence.] [Substituted by Tamil Nadu Municipal Laws (Amendment) Act, 2001 (Tamil Nadu Act 22 of 2001).]
