Section 8 in The Gujarat Secondary and Higher Secondary Education Act, 1972
8. Disqualifications of Chairman, Deputy Chairman and members of the Board.
- A person shall be disqualified for being appointed or for continuing, as Chairman or Deputy Chairman, or for being elected or nominated, or for continuing as a member of the Board or for being appointed as, or for being or continuing, as a member of any committee appointed under this Act-(a)if he directly or indirectly by himself or his partner,(i)has or had any share or interest in any guide book published in connection with any text book prescribed for the [Secondary School Certificate Examination, the Higher Secondary School Certificate Examination] [Substituted for 'Secondary School Certificate Examination' by Gujarat 14 of 2002, dated 6th April, 2002.] or any other examination as may be decided upon by the Board or entrusted to the Board by the State Government; or(ii)has any share or interest in any work done by order of or in any contract entered into by or on behalf of the Board:Provided that a person who had any share or interest in any guide book referred to in sub-clause (i) shall not be deemed to have incurred the disqualification under that sub-clause, if five years have elapsed from the date of publication of such guide book;(b)if he is a person against whom an order of removal from office has been made under sub-section (1) of Section 14 and five years have not elapsed from the date of his removal from office;(c)If he-(i)has been adjudged by a Court of law to be of unsound mind;(ii)is an undischarged insolvent;(iii)has been convicted by a Court of law for an offence involving moral turpitude.
