Section 6 in H.P. Agricultural and Horticultural Produce Marketing (Development And Regulation) Act, 2005
6. Disqualification of members of the Board.
- No person shall be eligible to become a member of the Board who, -(a)does not ordinarily reside within Himachal Pradesh;(b)is below 25 years of age;(c)has been removed under section 8 or section 33 of this Act;(d)is of unsound mind; and(e)has been declared insolvent or sentenced by a criminal court, whether within or outside Himachal Pradesh for an offence involving moral turpitude:Provided that the disqualification under clause (e) on the ground of a sentence by a criminal court shall not apply after the expiry of four years from the date on which the sentence of such person has expired.
