(1)A person shall be disqualified for being appointed or for continuing as the Chairman or member of the Board, if he, -(a)holds any office or place of profit under the Board,(b)is of unsound mind and stands so declared by a competent court,(c)is an undischarged insolvent,(d)has directly or indirectly by himself or by any partner, any share or interest in any contract or employment with, by or on behalf of the Board, or(e)is a Director or a Secretary, Manager or other salaried officer of any incorporated company which has any share or interest in any contract or employment with, by or on behalf of the Board.
