38A. [ Disqualification for President, Vice-President, Chairman, Vice-Chairman and Member. [Section 38-A inserted by Tamil Nadu Panchayats (Second Amendment) Act, 2002 (Tamil Nadu Act 28 of 2002).]
- Notwithstanding anything contained in this Act, no person shall be qualified for being elected as, and for being, a President, Vice-President or member of a Village Panchayat or a Chairman, Vice-Chairman or Member of a Panchayat Union Council or of a District Panchayat, if he is a Member of the Legislative Assembly of the State or a Member of either House of Parliament.] [Sub-section (4) inserted by Tamil Nadu Panchayats (Sixth Amendment) Act, 1998 (Tamil Nadu Act 54 of 1998).]
