Section 10 in The Bihar Agricultural Produce Markets Act, 1960
10. Disqualification of members.
- No person shall be eligible for election or appointment as a member of the Market Committee-(a)who is less than 18 years of age;(b)who is of unsound mind;(c)who is an employee of the Market Committee;(d)who has applied for being adjudged an insolvent or is an undischarged insolvent;(e)who has been convicted for an offence,-(i)under the Essential Supplies (Temporary Powers) Act, 1946 (XXIV of 1946) of the Essential Commodities Act, 1955 (X of 1955), or(ii)involving moral turpitude which, in the opinion of the Chief Commissioner, makes him unfit to be elected or appointed as a member, of the Market Committee, or(f)who has directly or indirectly any share or interest in any contract with, by or on behalf of the Market Committee.
