Section 10(e) in Jharkhand Agricultural Produce Markets Act, 2000
(e)who has been convicted for an offence-(i)[ under this Act or the Essential Commodities Act, 1955 (X of 1955), or] [Substituted by Act 60 of 1982.](ii)involving moral turpitude which in the opinion of the State Government, makes him unfit to be elected or appointed as a member of the Market Committee; or
