Section 4A in Bombay Khadi and Village Industries Act, 1960
4A. Disqualification for membership of Board :-
[A person shall be disqualified for being appointed as, or for being, a member of the Board, if- Inserted by Gujarat 15 of 1990 w.e.f. [3-8-1990](a)he is or is found to be a lunatic or a person of unsound mind: or(b)he is adjudged insolvent; or(c)he has been convicted of an offence involving moral turpitude; or(d)he has any financial interest in any subsisting contract made with or in any work being done by the Board, except as a share-holder (other than a Director) in a company as defined in section 3 of the Companies Act, 1956 (1 of 1956): Provided that where he is a share-holder, he shall disclose to the State Government the nature and extent of shares held by him in such a company; or(e)he has any financial interest in any business dealing of the Board with any village industry; or(f)he being an office bearer of a village industry is held responsible by the Board for any default in payment of its dues by village industry to the Board; or(g)he holds any office of profit under the Board: or(h)he has directly or indirectly, by himself or his partner or by a member of his family any share or interest in any transaction of loan of money borrowed by any village industry from the Board: or(i)he has directly or indirectly by himself or his partner or by a member of his family any share or interest in any work done by the order of the Board.
