Section 16(2) in Karnataka Agricultural Produce Marketing Act 1966
(2)A person shall be disqualified for being chosen as or for being a member of the market committee,-(a)if he is less than twenty-one years of age; or(b)if he has been sentenced by a criminal court for imprisonment for an offence which involves moral turpitude and which is punishable with imprisonment for a term exceeding six months such sentence not having been subsequently reversed or remitted; or(ba)[ if he has been convicted for an offence punishable under section [114 117 and 118] [Inserted by Act 17 of 1980 w.e.f. 30.6.1979] of this Act such conviction not having been subsequently set aside; or](c)if an order is passed against him under section 108 of [the Code of Criminal Procedure, 1973 (Central Act 2 of 1974)] [Substituted by Act 17 of 1980 w.e.f. 3.11.1979] in proceedings instituted under section 110 of that Code such order having not been subsequently reversed or quashed; or(d)if he is an undischarged insolvent; or(e)if he is of unsound mind and stands so declared by a competent court; or(f)if he is a servant of any market committee local authority or cooperative society or holds a licence from the market committee as a weighman measurer [surveyor or hamal] [Substituted by Act 35 of 1986 w.e.f. 17.6.1986]; or(g)if save as hereinafter provided he has directly or indirectly any share or interest in any work done by the order of the market committee or any contract of employment with or under or by or on behalf of the market committee; or(h)if he is employed as a legal practitioner on behalf of the market committee or accepts employment as a legal practitioner against the market committee;or(hh)[ if he is a defaulter for a period of seven days or more by failing to pay the sale proceeds or other amount due to the seller from the date of sale] [Inserted by Act 16 of 1991 w.e.f. 1.8.1991]; or(i)if he is a defaulter for a period of more than fifteen days by failing to pay any fee or other amount due to the market committee from the date on which the bill in that regard is presented to him:Provided that,-(i)the disqualification in [sub-clauses (b)and (ba)] [Substituted by Act 17 of 1980 w.e.f. 3.11.1979] shall cease to operate after the expiry of five years from the date of such sentence [or such conviction as the case may be] [Inserted by Act 17 of 1980 w.e.f. 3.11.1979];(ii)the disqualification in sub-clause (c) shall cease to operate after the expiry of the period during which a person is ordered to furnish security;(iii)a person shall not be deemed to have incurred disqualification under clause (g) by reason of his, -(a)having a share in any joint stock company or a share or interest in any association registered under the [Karnataka] [Adapted by the Karnataka Adaptations of Laws Order 1973 w.e.f. 1.11.1973] Societies Registration Act 1960 or in any co-operative society which shall contract with or be employed by or on behalf of the market committee; or(b)holding debenture or being otherwise concerned in any loan raised by or on behalf of the market committee;
