Section 3(2) in The Manipur Panchayati Raj (As Passed By The Houses Of Parliament)
(2) A person shall be disqualified for being a member of the Gram Sabha, if-
(a) he is not a citizen of India; or
(b) he is of unsound mind and stands so declared by a competent court' or
(c) he is for the time being disqualified from voting under the provision of any law relating to corrupt practices and other offence in connection with election to State Legislature.