Section 21B in Greater Hyderabad Municipal Corporation Act, 1955
21B. Person having more than two children to be disqualified.
- A person having more than two children shall be disqualified for election or for continuing as member:Provided that the birth within one year from the date of commencement of the Andhra Pradesh Municipal Laws (Second Amendment) Act, 1994 (hereinafter in this section referred to as the date of such commencement) of an additional child [or children] [Inserted by Act No.15 of 2011.] shall not be taken into consideration for the purposes of this section:Provided further that a person having more than two children excluding the child [or children] [Inserted by Act No.15 of 2011.] if any born within one year from the date of such commencement shall not be disqualified under this section for so long as the number of children he had on the date of such commencement does not increase:[Provided also that where a person is having one child through first delivery and more than one child are born in the subsequent delivery, such person shall not incur disqualification under this section:] [Inserted by Act No.15 of 2011.]Provided also that the Government may direct that the disqualification in this section shall not apply in respect of a person for reasons to be recorded in writing.]
