Section 8(i) in The West Bengal Panchayat Act, 1973
(i)he has been convicted by a court -(A)of an offence involving moral turpitude punishable with imprisonment for a period of more than six months, or(B)of an offence under Chapter IXA of the Indian Penal Code, or(C)under section 3 or section 9 of the West Bengal Local Bodies (Electoral Offences and Miscellaneous Provisions) Act, 1952 and five years have not elapsed from the date of the expiration of the sentence; or(ii)he is disqualified for the purpose of elections to the State Legislature under the provisions of Chapter III of Part II of the Representation of the People Act, 1951; or(i)[ he has not attained the age of twenty-one years on the date fixed for the scrutiny of nominations for any election; or] [Clauses (i) to (m) inserted by W.B. Act 18 of 1994.]
