Section 10 in Jharkhand Agricultural Produce Markets Act, 2000
10. Disqualification of members.
- No person shall be eligible for election or appointment as a member of the Market Committee-(a)who is less than 18 years of age;(b)who is of unsound mind;(c)who is an employee of the Market Committee;(d)who has applied for being adjudged an insolvent or is an undischarged insolvent;(e)who has been convicted for an offence-(i)[ under this Act or the Essential Commodities Act, 1955 (X of 1955), or] [Substituted by Act 60 of 1982.](ii)involving moral turpitude which in the opinion of the State Government, makes him unfit to be elected or appointed as a member of the Market Committee; or(f)who has directly or indirectly any share or interest in any contract with, by or on behalf of the Market Committee.
