Section 11(2) in Jharkhand Academic Council Act, 2002
(2)Disqualification of Chairman and members of the Council. - No person shall be deemed to be qualified for appointment or to continue as Chairman, for nomination as member or to continue as member-(a)If he, indirectly, himself or through his partner, has-(i)Share or interest in any book published or recommended by or on behalf of the Council, or(ii)Share or interest in any work to be done on contract to be given by the order of or on behalf of the Council.(b)If he is a person against whom order has been passed for his removal from the Govt. service, he will not be eligible to be nominated to the Council.(c)If he-(i)has been declared in same by a judgment of a Court of Law.(ii)is insolvent.(iii)has been convicted by a Court of Law for any offence having punishment of more than three months.Explanation. - For the purpose of sub " clause (i) of clause (a)(i)Publication of the course books includes its republication and reprint.(ii)Any person holding interest or share in the publication or business of such course books shall be deemed to be disqualified, and(iii)If any dispute arises in the matter of disqualification, the decision of the State Government shall be final and binding.
