(i)Every such person whose name is included in the voter's list of a village, shall be qualified to vote in the election of Office-bearers of the Panchayat in which the said village is included.(ii)Every such person, unless he is declared disqualified under this Act or any other law in force for the time being, [shall be eligible to be elected as an office - bearer of the Panchayat or its territorial constituency in the electoral roll of which his name is entered.] [Substituted 'shall be eligible to be elected as an Office-bearer of a Panchayat' by Jharkhand Act No. 7 of 2002 dated 17.1.2002.](iii)Bar to concurrent membership:- No person shall be eligible to stand in more than one constituency (ward) for being elected as an Office-bearer of a Panchayat as the case may be.
