Section 4A in The West Bengal Development Corporation Act, 1954
4A. [ Disqualifications for membership. - A person shall be disqualified for being chosen as, and for being, a member of the Corporation-] [Section 4A inserted by W.B. Act 22 of 1956.]
(a)if he is lunatic or a person of unsound mind, or(b)if he has been adjudged insolvent, or(c)if he has been convicted of an offence involving moral turpitude, or(d)if he has directly or indirectly any interest in any subsisting contract made with or in any work being done for, the Corporation except as a share-holder (other than a Director) in an incorporated company, provided that where he is a share-holder, he shall disclose to the State Government the nature and extent of the shares held by him in such company, or(e)if he has any financial interest in any of the schemes undertaken by the Corporation for execution, or(f)if he is a member of Parliament or of any State Legislature.
