Section 15(2) in The West Bengal Panchayat Act, 1957
(2)If any person is or has been convicted by a criminal court of an offence punishable with transportation or imprisonment for a period of more than six months, such person shall not be eligible for election or appointment as Adhyaksha or Upadhyaksha or as a member of Gram Panchayat, for five years from the date of expiration of the sentence :Provided that on application made by a person disqualified under this sub-section, the State Government may, if satisfied on sufficient cause being shown, remove the disqualification by an order made in this behalf and shall do so if, in the opinion of the State Government, the offence does not involve moral turpitude.
