Section 10(e) in The Bihar Agricultural Produce Markets Act, 1960
(e)who has been convicted for an offence,-(i)under the Essential Supplies (Temporary Powers) Act, 1946 (XXIV of 1946) of the Essential Commodities Act, 1955 (X of 1955), or(ii)involving moral turpitude which, in the opinion of the Chief Commissioner, makes him unfit to be elected or appointed as a member, of the Market Committee, or
