Section 5(9) in Tripura Board of Secondary Education Act, 1973
(9)A person shall not be eligible for nomination, appointment or co-option as a member of the Board or the committee formed by it if he--(a)has been adjudged by a court of law to be of unsound mind,(b)is an un-discharged insolvent,(c)has been convicted by a court of law for an offence involving moral turpitude.
