153. Disqualification for membership of the Gaon Panchayat.
- No person shall be entitled to be or remain a member of the Gaon Panchayat, if he(a)[ ceases to be a member of the Gaon Sabha or] [Substituted by Act 4 of 1959 section 17 for clause (a) (w.e.f. 12-3-1959)](b)is suffering from leprosy; or(c)is an undischarged insolvent; or(d)is a servant of the Government ; or(e)is convicted of an offence involving moral turpitude or ordered to give security for good behaviour under section 110 of the Code of Criminal Procedure, 1898:Provided that the disqualifications under clause (c) or (e) may be removed by an order of the Chief Commissioner or the prescribed authority.
