Section 8 in The Assam Higher Secondary Education Act, 1984
8. Disqualifications for memberships.
(1)A person shall not be eligible for nomination or co-option as a member of the Council or of the Committees formed by it, if he-(a)has been adjudged by a Court of law to be of unsound mind ;(b)is an undischarged insolvent;(c)has been convicted by a Court of law for an offence involving moral turpitude.(2)If a nominated or co-opted member of the Council or any Committee formed by it, becomes subject to any of the disqualifications specified in sub-section (1), his membership shall cease.(3)All disputes relating to the eligibility of any person for nomination/co-option shall be referred lo the Government whose decision on such matters shall be final.
