Section 13(2) in The Rajasthan District Boards Act, 1954
(2)No person shall be qualified for election as a member of the Board who -(a)has been sentenced under the Indian Penal Code to an imprisonment or to transportation for an offence or convicted by a Criminal Court of an offence which is declared by the Government to imply such moral turpitude as to unfit him to be an elector or ordered to furnish security for good behaviour in consequence of proceedings taken under section 109 or section 110 of the Code of Criminal Procedure, 1898, such sentence or order not having subsequently been reversed or remitted or the offender pardoned, provided that he shall not be disqualified on this ground if more than three years have elapsed since the expiry of the term of the sentence or order; or(b)has been dismissed from Government service and is debarred from re-employment therein; or(c)is debarred from practicing as a legal practitioner by order of any competent authority; or(d)holds any place of profit in the gift, disposal, pay or service of the Board, or(e)is disqualified under section 23, or section 31; or(f)holds any office of profit under the State Government; or(g)holds directly or indirectly or by a partner any share or interest in any contract or employment with, by or on behalf of the Board; or(h)is in arrears in the payment of any sum in excess of one years demand to which section 135 applies, or(i)is an undischarged insolvent; or(j)is of unsound mind:Provided that in cases (b) and (c) the disqualification may be removed by an order of the Government in this behalf, and that in case of (g) the disqualification may be removed by an order of the Commissioner in this behalf.
