Section 56(1) in The Madurai City Municipal Corporation Act, 1971
(1)A person who has been sentenced by a criminal Court to imprisonment for life or to imprisonment for a period of more than two years for any offence other than an offence of a political character or an offence not involving moral delinquency (such sentence is not having been reversed or the offence pardoned) shall be disqualified for election [x x x] [The words 'or co-option' omitted by Tamil Nadu Act 26 of 1994.] as a councillor [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 of 1955), shall be disqualified for election [x x x] [Inserted by Tamil Nadu Act 11 of 1978.] as a councillor for a period of six years from the date of such conviction:]Provided that the person concerned shall not incur the disqualifications under this sub-section if he has been sentenced by a criminal Court for any offence of a political character.
