Section 28 in West Bengal Societies Registration Act, 1961
28. Disqualifications for being member of the Governing Body, etc., of a society.
A person shall be disqualified for being chosen as, and for being, a member of the Governing Body or the President, Secretary or any other office-bearer of a society, if (a)he is an undischarged insolvent, or(b)he has been convicted of any offence in connection with the formation, promotion, management or conduct of the affairs of a society or a body corporate, or of any offence involving moral turpitude:Provided that the disqualification under clause (b) shall cease at the end of five years after the date of conviction, or where a sentence of imprisonment has been imposed, after the date of expiration of the sentence.
