Section 9 in The Maharashtra Raw Cotton (Procurement, Processing and Marketing) Act, 1971
9. Disqualification of non-official Members.
- A person shall be disqualified for being appointed or continuing as a non-official member, if he -(a)holds any office or place of profit under the State Government (except when he is appointed under clause (j) of sub-section 4);(b)is of unsound mind, and stands so declared by a competent Court;(c)is an undischarged insolvent; or(d)has been or is convicted of any offence involving moral turpitude.
