Section 11(1)(d) in The West Bengal Board of Madrasah Education Act, 1994.

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State of West Bengal - Subsection

Section 11(1)(d) in The West Bengal Board of Madrasah Education Act, 1994.

(d)has been convicted by a court of an offence which is declared by the State Government to be an offence involving moral turpitude, unless -

(i)such disqualification is condoned by the State Government, or

(ii)the term of his sentence of imprisonment or a period of five years from the date of his conviction, whichever is longer, has expired;