Section 6 in Punjab Water Supply and Sewerage Board Act, 1976
6. Disqualification for appointment of member or Associate Member.
(1)A person shall be disqualified for being appointed as a Member or co-opted as an Associate Member of the Board, if he -(a)has been convicted by a criminal court at any time after the 26th January, 1950, for an offence involving normal turpitude, unless such conviction has been set aside;(b)is an undischarged insolvent;(c)is of unsound mind;(d)is an officer or employee of the Board;(e)has directly or indirectly by himself or by any partner, employer or employee, any share or interest in any contract or employment with, by or on behalf of, the Board;(f)if a Director or a Secretary, Manager or other officer of any incorporated company which has any share or interest in any contract or employment with, by or on behalf of the Board.(2)If any question, dispute or doubt arises as to whether or not any person is eligible for membership of the Board or has incurred any disqualification, whether before or after becoming a member, it shall be determined by the Government whose decision shall be final.(3)A person shall not be disqualified under clause (e) or clause (f) of sub-section (1) or be deemed to have any share or interest in any contract or employment within the meaning of these clauses, by reasons only of his or the incorporated company of which he is a Director, Secretary, Manager or other officer, having a share or interest in -(i)any sale, purchase, lease or exchange of immovable property or any agreement for the same;(ii)any agreement for the loan of money or any security for the payment of money only;(iii)any newspaper in which any advertisement relating to the affairs of the Board is inserted;(iv)the occasional sale to the Board, if the sum paid as consideration does not exceed two thousand rupees in any one year, of any article in which he or the incorporated company regularly trades.(4)A person shall not only be disqualified under clause (e) or clause (f) of sub-section (1) or be deemed to have any share or interest in any incorporated company which has any share or interest in any contract or employment with, by or on behalf of, the Board, by reason only of his being a share holder of such company :Provided that such person discloses to the Government the nature and extent of the shares held by him.[Explanation. - For the purpose of clause (d) of sub-section (1), the Chairman or the Managing Director or an Associate Director shall not be deemed to be an officer or employee of the Board.] [Substituted by Punjab Act 31 of 1978.]
