Section 42C in The M.P. Krishi Upaj Mandi Adhiniyam, 1972
42C. Disqualification of member of the Board.
- No person shall be a member of the Board who,-(a)is, or at any time has been, adjudged insolvent; or(b)is, or has been convicted of an offence which, in the opinion of the State Government involves moral turpitude; or(c)is of unsound mind and stands so declared by the competent Court; or(d)is a [Managing Director] [Substituted by M.P. Act No. 27 of 1997 (w.e.f. 15-6-1997).] or a Secretary, Manager or other salaried officer or employee of any company or firm having any contract with the Board or a Market Committee; or(e)is, or at any time been, found guilty under Section 58; or(f)has so abused, in the opinion of the State Government, his position as a member, as to render his continuance on the Board detrimental to the interest of the general public.
