Section 3(5) in The Haryana Rural Development Act, 1986
(5)No person shall be eligible to become a member of the Board who -(a)does not ordinarily reside within the State of Haryana;(b)is below twenty-five years of age.(c)is of unsound mind; or(d)has been declared as insolvent or sentenced by a criminal court, whether within or outside the State of Haryana for an offence involving moral turpitude:Provided that the disqualification incurred under clause (d) 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 has expired.
