Section 6(1) in The Jharkhand Area Autonomous Council Act, 1994
(1)A person shall be disqualified for being choosen and for being a member of the Council if-(a)he holds any office of profit under the Government of India, any State Government, local body and corporation, Board or Authority, Cooperative Society a company established under the Company Act, 1956 (Central Act 1 of 1956) in which more than 25 per cent has been contributed in the share capital by any Government or Governments, other than an office declared by the Legislature of the State by law not to disqualify its holder; or(b)he is of unsound mind and stands so declared by a competent court; or(c)he is unredempted insolvent; or(d)he is redempted insolvent but has not obtained the certificate in this respect from the court that this insolvency was due to misfortune and he has not committed any misconduct; or(e)he has been sentenced to imprisonment for at least six months by a court for moral turpitude or has been sentenced under the Representation of People's Act, 1951 (Central Act 48 of 1951) and the period of at least five years has not lapsed after such punishment, or
