Section 3(5) in The Punjab Agricultural Produce Markets Act, 1961
(5)No person shall be eligible to become a member of the Board who -(a)does not ordinarily reside within the Punjab State ;(b)is below twenty-five years of age ;(c)has been removed under sub-section (7) of section 15 ;(d)is of unsound mind ; or(e)has been declared as insolvent or sentenced by criminal court, whether within or outside the Punjab State, for an offence involving moral turpitude;Provided that the disqualification under clause (e) on the ground of a sentence by a criminal court shall not apply after the expiry of four years from the date on which the sentence of such person has expired.
