Section 15(1) in Karnataka Municipalities Act, 1964
(1)Every person whose name is in the list of voters for any of the [wards] [Substituted by Act 36 of 1994 w.e.f. 1-6-1994.] of the [municipal area] [Substituted by Act 36 of 1994 w.e.f. 1-6-1994.] shall, unless disqualified under this Act or any other law for the time being in force, be qualified to be elected at the election for that [wards] [Substituted by Act 36 of 1994 w.e.f. 1-6-1994.] or any other [wards] [Substituted by Act 36 of 1994 w.e.f. 1-6-1994.] of the [municipal area] [Substituted by Act 36 of 1994 w.e.f. 1-6-1994.] and every person whose name is not in such list shall not be qualified to be elected, at the election for any [wards] [Substituted by Act 36 of 1994 w.e.f. 1-6-1994.] of the [municipal area] [Substituted by Act 36 of 1994 w.e.f. 1-6-1994.]:Provided that a person shall not be qualified to be elected,-(a)to a seat reserved for Scheduled Castes [or Scheduled Tribes] [Inserted by Act 36 of 1994 w.e.f. 1-6-1994.] unless he is a member of any of those castes or tribes; and(aa)[ to a seat reserved for Backward Classes, unless he is a member of such classes.] [Inserted by Act 36 of 1994 w.e.f. 1-6-1994.](b)to a seat reserved for women unless such person is a woman.
