Section 12 in The West Bengal Primary Education Act, 1973
12. Disqualifications for membership.
(1)A person shall be disqualified for being elected, nominated or appointed a member of the Board he -(a)has been adjudged by a competent Court to be of unsound mind;(b)is an undischarged insolvent;(c)being a discharged insolvent, has not obtained from the Court a certificate that his insolvency was caused by misfortune without any misconduct on his part;(d)has been convicted by a Court of an offence involving moral turpitude;(e)directly, or indirectly by himself or his partner, -(i)has or had any share or interest in any text-book approved by the Board or published by or under the authority of the Board, or(ii)has any interest in any work done by order of, or in any contract entered into on behalf of, the Board.(2)If an elected, nominated or appointed member of the Board becomes, after his election, nomination or appointment, as the case may be, subject to any of the disqualifications specified in sub-section (1), his membership shall thereupon cease with effect from such date as the State Government may direct.
