Section 89 in Arunachal Pradesh Agricultural Produce and Livestock Marketing (Promotion and Facilitation) Act, 2017
89. Disqualification of Member of the Board.
- No person shall be a Member of the Board who -(a)is, or at any time has been, adjudged insolvent; or(b)is, or has been convicted of an offence which, in the opinion of the state Government involves moral turpitude; or(c)is of unsound mind and stands so declared by the competent court; or(d)is a Director or a Secretary, Manager or other salaried officer or employee of any company or firm having any contract with the Board or a Market Committee ;or(e)is, or at any time been, found guilty under section(s) 103 and/ or 115 of this Act; or(f)has so abused, in the opinion of the state Government, his position as a Member, as to render his continuance on the Board detrimental to the interest of the general public.
