Section 100 in The Manipur Panchayati Raj Act, 1994
100. Qualification of membership for election to Panchayat or Zilla Parishad.
- Every person whose name is in the list of voters within the Gram Panchayat or Zilla Parishad constituency and is ordinarily resident within the Gram Panchayat or Zilla Parishad area shall, unless disqualified under this Act or under any other law for the time being in force, be qualified to be elected as a member of the Gram Panchayat:Provided that in the case of seats reserved for the Scheduled Castes or Scheduled Tribes or Back-ward Classes and women, no person who is not a member of any of the Scheduled Castes or Scheduled Tribes or Backward Classes or is not a women, as the case may be, shall be qualified to be elected to such seat.
