Section 11A(1) in Andhra Pradesh Public Libraries Act, 1960
(1)A person shall be disqualified for being chosen as and for being a member of the ZGS if he:-(a)Is or has been sentenced by a criminal court to imprisonment for aperiod of more than six months for any offence involving moral delinquency, such sentence not having been reserved or the offence pardoned, and period of five years has not elapsed from the date of the expiration of such sentence;Provided that the Government may direct that such sentence shall not operate as a disqualification;(b)is of unsound mind and stands so declared by a competent court;(c)is a deaf-mute or is suffering from leprosy;(d)applies to be adjudicated as an insolvent or is an undischarged insolvent;(e)absent himself from three consecutive meetings without excuse sufficient to the Opinion of the ZGS to exonerate the absence.
