Section 30(1)(a) in The Gujarat Panchayats Act, 1993

[Cites 0, Cited by 0] [Section 30(1)] [Section 30] [Entire Act]

State of Gujarat - Subsection

Section 30(1)(a) in The Gujarat Panchayats Act, 1993

(a)has whether before or after the commencement of this Act, been convicted-

(i)of an offence under the Protection of Civil Rights Act, 1955 (XXII of 1955 Bombay) or under the Bombay Prohibition Act, 1949 (XXV of 1949), unless a period of five years, or such lesser period as the State Government may allow in any particular case, has elapsed since his conviction; or

(ii)of any other offence and been sentenced to imprisonment for not less than six months, unless a period of five years, or such lesser period as the State Government may allow in any particular case, has elapsed since his release; or

Legal Document View

Unlock Advanced Research with PRISMAI

State of Gujarat - Subsection

Section 30(1)(a) in The Gujarat Panchayats Act, 1993