Section 6 in The Bombay Secondary School Certificate Examination Act, 1948
6. Disqualifications of co-opted member.
- A person shall be disqualified for being co-opted as a member of the Board under section (1) of section 14 or a member of a Committee under sub-section (2) of section 22 or for continuing to act after co-option, if he is or becomes subject to any of the disqualifications mentioned in section 5.
