(iv)has during the four years immediately preceding the date of the election been convicted be a Criminal Court of an offence involving a sentence; of transportation 0f imprisonment for an offence involving moral turpitude, or of an offence under Chapter IX-A of the Indian Penal Code (Act XLV of 1960)or served any portion of a sentence on such conviction, or has been ordered by a Criminal Court to furnish security for good behavior under the Code of Criminal Procedure (Act V of 18-8) unless such conviction or order has been set aside, or such offences pardoned by competent authority, or
