Section 14 in The Rabindra Mukta Vidyalaya Act, 2001
14. Disqualifications for membership.
- A person shall be disqualified for being appointed or nominated as a member of the [Council] [Word substituted for the word 'Vidyalaya' by W.B. Act 13 of 2006.], if he -(a)has been adjudged by a competent Court to be of unsound mind;(b)is an undischarged insolvent;(c)being a discharged insolvent, has not obtained from the Court a certificate that his insolvency was caused by misconception without any misconduct on his part;(d)has been convicted by a Court of an offence involving moral turpitude;(e)directly or indirectly by himself or his partner -(i)holds any share or interest in any textbook approved by the [Council] [Word substituted for the word 'Vidyalaya' by W.B. Act 13 of 2006.] or published by or under the authority of the [Council] [Word substituted for the word 'Vidyalaya' by W.B. Act 13 of 2006.], or(ii)has any interest in any work by order of, or in any contract entered into by or on behalf of the [Council] [Word substituted for the word 'Vidyalaya' by W.B. Act 13 of 2006.], provided that a person who having any share or interest in any textbook referred to in sub-clause (i) shall not be deemed to have incurred the disqualification under the said sub-clause, if five years have elapsed from the date of publication or republication of such textbook.
