Section 9(1) in The Bodoland Autonomous Council Act, 1993
(1)A person shall not be qualified for being elected to the General Council, if-(a)he is not a citizen of India ; or(b)he is less than 18 years of age on such date as may be fixed by the Government; or(c)he has been elected to any Municipality, Panchayat within the State of Assam; or(d)he is in service of the Central or State Government, Municipality or other authority; or(e)he has, directly or indirectly by himself or by his person or employer or employee any share or interest in any contract with, by or on behalf of the General Council or a Municipality or Panchayat within the Council Area:Provided that no person shall be deemed to be so disqualified by reason only if his having a share or interest in any public company as defined in the Companies Act, 1956 (1 of 1956) which contract with or is employed by a Municipal Authority or Panchayat within the Council Area; or(f)he has been dismissed from service of the Central or State Government or a local authority or a Co-operative Society or a Government company as defined in the Companies Act, 1956 (1 of 1956) or a Corporation owned or controlled by the Central or the State Government for misconduct involving moral turpitude and five years have not elapsed from the date of such dismissal; or(g)he has been adjudged by a competent Court to be of unsound mind ; or(h)he is an undischarged insolvent; or(i)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(j)he has been convicted by a Court of an offence involving moral turpitude punishable with imprisonment for a period of more than six months or an offence under Chapter IX-A of the Indian Penal Code (Act 45 of 1860), or Chapter III or Part VII of Representation of People Act, 1951 (43 of 1951) and five years have not elapsed from the date of expiration of the sentence.
