Section 14(d) in The West Bengal Council Of Higher Secondary Education Act, 1975
(d)has been convicted by a Court of an offence which is declared by the State Government to be an offence involving moral turpitude, unless-(i)such disqualification is condoned by the State Government, or(ii)the term of his sentence of imprisonment, or a period of five years from the date of his conviction, whichever is longer, has expired;
