Section 36(5) in Siliguri Municipal Corporation Act, 1990
(5)Save as otherwise provided in this Act, every person whose name is included in such part of the electoral roll for the time being in force for the election of members to the West Bengal Legislative Assembly as relates to the area comprised within a ward of the Corporation shall, so long as such roll remains in force, be entitled to vote at an election for the ward where his name is so included:Provided that no such person shall vote at an election of Councilors, if he-(a)has been adjudged by a competent court to be of unsound mind, or(b)has voluntarily acquired the citizenship of a foreign State, or(c)has been convicted of an offence under Chapter IXA of the Indian Penal Code punishable with imprisonment, or has been found in a proceeding by the Court to have committed a corrupt practice within the meaning of this Act (45 of 1860).
