Section 4 in The West Bengal Maritime Board Act, 2000
4. Disqualifications of Members.
- 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 Government or of any local authority or of any corporation owned or controlled by Government or of any company in the private or joint sector, or(b)has been convicted and sentenced to imprisonment for an offence which, in the opinion of the State Government, involves moral turpitude, or(c)is an un-discharged insolvent, or(d)has attained the age of seventy years, or(e)has directly or indirectly any share or interest in any work done by order of the Board or in any work, contract, or employment, with, by or on behalf of the Board:Provided that no person shall be deemed to have a 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 may 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 published, or(iii)being interested in any loan of money to the Board, or(iv)having a share or interest in any lease or transfer of immovable property of the Board, or,(v)having a share or interest in any licence by, or right by agreement or otherwise with, the Board to the sole or perennial use of any premises or property belonging to the Board, or(vi)having a share or interest in the occasional sale to the Board, in any financial year, of a value, not exceeding ten thousand rupees, of any article in which he trades.
