Section 19(8) in Jharkhand Panchayat Raj Act, 2001
(8)Who has, by any Criminal Court in India or abroad, been sentenced to imprisonment for a period exceeding six months or to penalty for an offence other than a political offence, been ordered to produce security against bad behaviour under section 109 or 110 of the Criminal Procedure Code, 1973 (Act 2 of 1974) and the order has not been reversed subsequently.
