243F. Disqualifications for membership.—
(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 he 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.
(2) If any question arises as to whether a member of a Panchayat has
become subject to any of the disqualifications mentioned in clause
(1), the
question shall be referred for the decision of such authority and in such manner
as the Legislature of a State may, by law, provide.
123 THE CONSTITUTION OF INDIA
(Part IX.—The Panchayats)
