- A person shall be disqualified for being appointed, or for continuing as a member of the Board, if he,-(a)has been removed or dismissed from the service of Central or any State Government or of a local authority or of a corporation owned or controlled by the State or Central Government; or(b)has been convicted and sentenced to imprisonment for an offence amounting to moral turpitude; or(c)is an undischarged insolvent; or(d)has directly or indirectly any share or interest in any work done by order of the Board or in any contract or employment with, by, or on behalf of the Board:Provided that no person shall be deemed to have any share or interest in such work contract or employment by reason only of his, -(i)having a share in any company or firm which may contract with or be employed by or on behalf of the Board; or(ii)having a share or interest in any newspaper in which any advertisement relating to the affairs of the Board may be inserted; or(iii)being interested in any loan of money to the Board; or(iv)having a share or interest in the sale of any article to the Board of a value not exceeding rupees 10,000/- in any one financial year, in which he trades
