- No person shall be eligible for election or nomination as a member-(a)who is less than twenty-five years of age;(b)who is of unsound mind and stands so declared by a competent Court;(c)who is an employee of the Board;(d)who has applied for being adjudged an insolvent or is an undischarged insolvent;(e)who has been convicted of any offence under this Act;(f)who has been convicted of an offence involving moral turpitude which, in the opinion of the State Government, unfits him to hold office;(g)who has, on any previous occasion, been removed from office under Section 8;(h)whose name has been removed from the register ; or(i)who has directly or indirectly, any share or interest in any contract with, by or on behalf of the Board ;Provided that the State Government may, in any particular case, remove this disqualification.
