Section 11 in The M.P. Samaj Ke Kamjor Vargon Ke Liye Vidhik Sahayata Tatha Vidhik Salah Adhiniyam, 1976
11. Disqualifications for membership etc.
(1)A person shall he disqualified for being nominated or appointed as, or for being, a member of the Board or a Committee-(a)if he is less than twenty-one years of age; or(b)if he is of unsound mind and stands so declared by a Competent Court; or(c)if he is an undischarged insolvent; or(d)if he has been sentenced by a Criminal Court for an offence involving moral turpitude, such sentence not having been reversed; or(e)if he has on any previous occasion been removed from the Office of Member of the Board or Committee or of a Local Authority or has been removed by order of a Competent Court from any position of trust either for mis-management or corruption.(2)If any question arises, as to whether a member of the Board or a Committee has become subject to any of the disqualifications mentioned in sub-section (1), the question shall be referred for the decision to the State Government and its decision thereon shall be final.
