Section 7 in The Meghalaya Board of School Education Act, 1973
7. Disqualification for membership.
(1)A person shall not be eligible for nomination or co-option as a member of the Board or of the Committees formed by it, if he-(a)has been adjudged by a court of law to be of unsound mind ;(b)has been convicted by a Court of law for an offence which is declared by the State Government to be an offence involving moral turpitude as provided in the rules.(2)If a nominated or co-opted members of the Board or of any Committee formed by it becomes subject to any of the disqualifications specified in sub-section (1) his membership shall thereupon cease.(3)All disputes relating to the eligibility of any person for nomination or co-option shall be referred to the State Government whose decision on such matters shall be final.
