(1)No officer or servant of the Government of India or any State Government or of local authority shall be qualified for being elected as or for being a President or a member of the Executive Committee of a Farmer's Organisation.(2)No person shall be qualified for being elected as a President or a member of an Executive Committee who, on the date fixed for scrutiny of nominations for election, or on the date of nomination-(a)has been convicted by a criminal Court of any offence involving moral turpitude committed under any law for the time being in force; and(b)is of unsound mind and has been so declared by a competent Court; or(c)is an applicant to be adjudicated as an insolvent or declared as an insolvent or an undischarged insolvent; or(d)is a defaulter of land revenue or water tax or charges, payable either to the Government or to a Co-operative Society or to the Farmer's Organisation; or(e)is interested in a subsisting contract made with, or any work being done for, the Gram Panchayat, Panchayat Samiti, Zilla Parishad or any State or Central Government or the Farmer's Organisation :Provided that a person shall not be deemed to have any interest in such contract or work by reason only of his share or interest in-(i)a company as a mere shareholder but not as a Director; or(ii)any lease, sale for purchase of immovable property or any agreement for the same ; or(iii)any news paper in which any advertisement relating to the affairs of the Farmer's Organisation is inserted.(3)A President or a member of Executive Committee shall also become disqualified to continue in office if he-(a)is convicted a criminal case involving moral turpitude; or(b)absents himself from attending three consecutive meetings without reasonable cause.
