6. Disqualifications for being elected or nominated a member.-
A person shall be disqualified for being elected or nominated a member of the Council if he-(a)is not registered under this Act; or(b)has been sentenced by any Court for any non-bailable offence, such sentence not having been subsequently reversed or quashed, and such person's disqualification on account of such sentence not having been removed by an order which the [State Government] [is]hereby empowered to make, if [it thinks] fit, in this behalf; [* * *](c)is an undischarged insolvent; [(or)][(d) is not a citizen of India either residing or carrying on his profession or employed in West Bengal.][* * * * * * *]
