Section 58(1) in The Madurai City Municipal Corporation Act, 1971
(1)A person who having held an office under the corporation has been dismissed from such office for corruption or for disloyalty to the State shall be disqualified for election [or co-option] [The co-option was omitted by Tamil Nadu Act 26 of 1994.] as a councillor fora period of five years from the date of such dismissal.
