Section 15(8) in Telangana Panchayat Raj Act, 2018
(8)A person shall be disqualified for election as Sarpanch if he is in arrears of any dues, otherwise than in a fiduciary capacity to a Mandal Praja Parishad, or if is interested in a subsisting contract made with or any work being done for, the Mandal Praja Parishad within whose jurisdiction the Gram Panchayat is situated or any other Gram Panchayat within the jurisdiction of that Mandal Praja Parishad:Provided that a person shall not be deemed to have any interest in such contract or work by reason only of his having a share or interest in,-(i)A company as a mere shareholder but not as a director; or(ii)Any lease, sale or purchase of immovable property or any agreement for the same; or(iii)An agreement for the loan of money or any security for the payment of money only; or(iv)Any newspaper in which any advertisement relating to the affairs of any of the aforesaid Gram Panchayat is inserted.Explanation. - For the removal of doubt it is hereby declared that where a contract is fully performed it shall not be deemed to be subsisting merely on the ground that the Mandal Praja Parishad has not performed its part of the contractual obligation.
