Section 19(g) in Rajasthan Panchayati Raj Act, 1994
(g)[ has been convicted of an offence by a competent Court and sentenced to imprisonment for six months or more, such sentence not having been subsequently reversed or remitted or the offender pardoned;] [Substituted by the Rajasthan Panchayati Raj (Amendment) Act, 2000 published in Rajasthan Gazette, Extraordinary Part IV0A dated 3.5.2000 with effect from 27.12.1999.](gg)[ is under trial in the competent Court which has taken cognizance of the offence and framed the charges against him of any offence punishable with imprisonment for five years of more;] [Inserted by the Rajasthan Panchayati Raj (Amendment) Act, 2000 published in Rajasthan Gazette, Extraordinary part IV-A dated 2.5.200 with effect from 26.12.1999.]
