Section 10 in The Bihar Intermediate Education Council Act, 1992
10. Disqualification of Chairman, Vice-Chairman and members of the Council.
- No person shall be deemed to be qualified for appointment or to continue as Chairman, Vice-Chairman or for nomination or to continue as member -(a)if he, directly or indirectly, himself or through his partner, has -(i)share or interest in any book published or recommended by or on behalf of the Council, or(ii)share or interest in any work to be done or contract to be given by the order of or on behalf of the Council;(b)if he is a person against whom order has been passed for his removal from the post under sub-section (1) of Section 13:Provided that the person against whom order has been passed for removal from the post shall not be deemed to be disqualified under this clause if a period of five years has lapsed from the date on which he was removed from the post.(c)if he -(i)has been declared insane by a judgement of Court of Law;(ii)is insolvent;(iii)has been convicted by a Court of Law for the offence of moral turpitude.Explanation. - For the purpose of sub-clause (i) of clause (a) -(i)publication of the course book includes its re-publication and reprint,(ii)any person holding interest or share in the publication or business of such course book shall be deemed to be disqualified, and(iii)course book includes reference books;(d)if any dispute arises in the matter of disqualification the decision of the State Government shall be final.
