Section 4 in Lai Autonomous District (Village Councils) Act, 2007
4. Qualification for membership.
- A person shall not be qualified for being elected as and for being a member of the Village Council if:-(1)he/she is not a member of Scheduled Tribe or a permanent resident of the Lai Autonomous District.(2)he/she has not attained the age of 25 years.(3)he/she is not a voter where he/she is not a permanent resident and a voter where he/she seeks election.(4)he/she is a member of any other Village Council.(5)he/she is of unsound mind and stands so declared by a competent court or authorities.(6)before or after the commencement of this Act, he/she has been convicted of an offence under the existing law of the Lai Autonomous District Council or under any other law for the time being in force in India, unless a period of three years has elapsed since his/her conviction, and if imprisoned.(7)he/she is not a citizen of India.(8)in case the Executive Committee thinks necessary one Khaw Upa (Village Headman) shall be appointed in a sub-Village in consultation with the concerned Village Council President, a person so appointed should qualify for membership under section-4 of this ActProvided that any member of Village Council who has transferred his/her vote from where he/she has been elected shall flot be entitled to continue his/her membership and the seat shall be declared vacant.
