(1)A person shall be disqualified for being chosen as, and for being, a member of a Panchayat--(a)if he is so disqualified by or under any law for the time being in force for the purposes of elections to the Legislature of the State concerned:Provided that no person shall be disqualified on the ground that be is less than twenty-five years of age, if he has attained the age of twenty-one years;(b)if he is so disqualified by or under any law made by the Legislature of the State.
