Section 8 in The Delhi Agricultural Produce Marketing (Regulation) Act, 1998
8. Disqualifications for membership.
- A person shall be disqualified, for being nominated as and for being, a member of the Board if he:-(a)does not ordinarily reside within Delhi;(b)is below twenty-five years of age;(c)has been removed from membership of a marketing committee under Section 50;(d)is of unsound mind and stands so declared by a competent court; or(e)is an undischarged insolvent; or(f)has been convicted by a criminal court, whether within or outside Delhi, of any offence which, in the opinion of the Government, involves moral turpitude:Provided that the disqualification on the ground of conviction by a criminal court shall not apply after the expiry of five years from the date of his release.
