Section 13(1) in The Punjab Municipal Corporation Act, 1976
(1)A person shall be disqualified for being chosen as, and for being, a councillor,-(a)if he is of unsound mind and stands so declared by a competent court;(b)if he is an undischarged insolvent;(c)if he is not a citizen of India, or has voluntarily acquired the citizenship of a foreign State, or is under any acknowledgement of allegiance or adherence to a foreign State;(d)if he has, in proceedings for questioning the validity or regularity of an election, been found to have been guilty of-(i)any corrupt practice, or(ii)any offence punishable under section 171-E or section 171-F of the Indian Penal Code or any offence punishable under section 32 or clause (a) of sub-section (2) of section 33 of this Act.,unless a period of five years has elapsed since the date of the finding;(e)if he has been sentenced on conviction by a criminal court to imprisonment for an offence involving moral turpitude, unless a period of five years has elapsed since the date of the conviction;(f)if he holds any office of profit under the Corporation;(g)if he holds any office of profit under the Government;(h)if he is a licensed architect, draftsman, engineer, plumber, surveyor or town planner or is a partner of a firm of which any such licensed person is also a partner;(i)if he is interested in any subsisting contract made with, or any work being done for the Corporation except as a share-holder (other than a director) in an incorporated company or as a member of a co-operative society;(j)if he is retained or employed in any professional capacity either personally or in the name of a firm of which he is a partner or with which he is engaged in a professional capacity, in connection with any cause or proceeding in which the Corporation or any of municipal authorities is interested or concerned;(k)if he, having held any office under the Government, the Corporation or any other local authority, any Government company or any corporate body owned or controlled by the Government has been dismissed from service, unless a period of four years has elapsed since his dismissal;(l)if he fails to pay any arrears of any kind due by him, otherwise than as an agent, receiver, trustee or an executor, to the Corporation within three months after a notice in this behalf has been served upon him.
