Section 6 in Arunachal Pradesh (Horticultural Produce, Marketing and Processing) Board Act, 2014
6. Disqualification of Member of the Board.
- No person shall be eligible to become a member of the Board who -(a)Does not ordinarily reside within Arunachal Pradesh;(b)Is below 25 years of age;(c)Has been removed under section 8 or Section 33 of this Act;(d)Is of unsound mind; or(e)Has been declared insolvent or sentenced by a criminal court, whether within or outside Arunachal Pradesh for an offence involving immoral turpitude.Provided that the disqualification under clause (e) on the ground of a sentence by a criminal court shall not apply after the expiry of tenure from the date on which the sentence of such person has expired.
