Section 7 in THE RAJASTHAN MADARSA BOARD ACT, 2020
7. Disqualifications.- (1) A Chairperson and a member shall be disqualified for being
appointed or nominated as a Chairperson or, as the case may be, a member of the Board, ifhe-(i)has been adjudged by a competent court to be of unsound mind;(ii)is an undischarged insolvent;(iii)has been convicted and sentenced to imprisonment for an offence which, inthe opinion of the State Government, involves moral turpitude;(iv)has, in the opinion of the State Government, so misused the position ofChairperson or member as to render that person’s continuance in officedetrimental to the interest of minorities or the public interest.(2)If a Chairperson or a member becomes after his appointment/nomination, subjectto any of the disqualifications specified in sub-section (1), his membership shall thereuponcease with effect from such date as the State Government may direct.
