Section 12 in The Goa Agricultural Produce Marketing (Development and Regulation) Rules, 2010
12. Disqualifications of membership.
- A person shall be disqualified for being chosen as, or for being, a member of the Marketing Board, if,-(a)he has been convicted by any Court in India of any offence and sentenced to imprisonment for a term exceeding six months; or(b)he has not attained the age of 21 years; or(c)he is of unsound mind and stands so declared by a competent Court; or(d)he is an on discharged insolvent; or(e)he is deaf-mute; or(f)he has failed to pay any fees, rent or charges due to the Marketing Board; or(g)he is servant of the Marketing Board or holds a licence from Marketing Board other than that of a trader or commission agent; or(h)he has directly or indirectly any share or interest in any contract or employment with or on behalf of or under the Marketing Board; or(i)he has committed any breach of the Act or the rules or bye-laws made thereunder more than once; or(j)he has failed to make payments to sellers within 24 hours; or(k)he is disqualified by the Act or the rules.
