Section 3(5) in The Assam Agricultural Produce Market Act, 1972
(5)No person shall be eligible to become a Chairman or a member of the Board who-(a)does not ordinarily reside within the State of Assam;(b)is below twenty-one years of age;(c)has been removed under Section 30 of this Act;(d)is of unsound mind; or(e)has been declared as insolvent of sentenced by a criminal Court whether within or outside the State of Assam for an offence involving moral turpitude :Provided that the disqualification under Clause 5 (c) on the ground of a sentence by a criminal Court shall not apply after the expiry of four years from the date on which the sentence of such person expired:Provided further that no person shall be nominated as Chairman of the Board consecutively for more than two terms.
