Section 36A(6) in West Bengal Agricultural Produce Marketing (Regulation) Act, 1972
(6)No person, who-(a)is an employee of the Board, or(b)has been declared by a competent court to be of unsound mind, or(c)is an undischarged insolvent, or(d)has been convicted by a court of law for an offence involving moral turpitude, shall be eligible to be appointed as a member of the Board.
