Section 34B in The Gujarat Agricultural Produce Markets Act, 1963
34B. Disqualification for election on Board.
- A person shall be disqualified for being elected as a member of the Board if he-(a)does not ordinarily reside within the State and whose name is not included in the electoral roll of the Gujarat Legislative Assembly prepared under the provisions of the Representation of the People Act, 1950 (XLIII of 1950), and which is for the time being in force; or(b)has not completed the age of 25 years; or(c)is of unsound mind and stands so declared by a competent Court; or(d)is an uncertified bankrupt or undischarged insolvent; or(e)has been convicted of any offence which, in the opinion of the State Government, involves moral turpitude; or(f)is a Director, Secretary, Manager or other salaried officer of any incorporated company or any firm which has any share or interest in any contract or employment with, by, or on behalf of, the Board or any market committee; or(g)has been, at any time, found guilty of an offence punishable under this Act.
