Section 52(1) in Chennai City Municipal Corporation Act, 1919
(1)A person who has been sentenced by a criminal court to transportation or to imprisonment for a period of more than six months for any offence other than an offence of a political character or an offence not involving moral delinquency (such sentence not having been reversed or the offence pardoned] shall be disqualified for election [* * *] [Omitted the words 'or co-option' by section 6(1) of the Tamil Nadu Municipal Laws (Second Amendment) Act, 1990 (Tamil Nadu Act 27 of 1990).] as a councillor [* * *] [Omitted by section 18(1) of the Madras City Municipal (Amendment) Act, 1958 (Tamil Nadu Act XXVI of 1958).] [while the sentence is in force and for six years from the date of the expiration of the sentence.] [Substituted by Tamil Nadu Act 22 of 2001.][(1-A) A person convicted of an offence punishable under the Protection of Civil Rights Act, 1955 (Central Act XXII shall be disqualified for election [* * *] [Inserted by Tamil Nadu Act 11 of 1978.] as a councillor for a period of [six years] [Substituted by Tamil Nadu Act 22 of 2001.] from the date of such conviction.][(1-B) A person disqualified for being a Councillor under clause (eee) of sub-section (1) of Section 53 shall be disqualified for election as a Councillor for a period of six years from the date of such disqualification.] [Inserted by Tamil Nadu Act No. 57 of 2008.]
