Section 14 in The Maharashtra Truck Terminal (Regulation of Location) Act, 1995
14. Disqualification of members.
(1)Subject to the provisions of sub-section (2), a person shall be disqualified for being appointed or continuing as the member of the Authority, if he-(a)holds any office of profit under the Authority;(b)is of unsound mind, and stands so declared by a competent court;(c)is an uncertificated bankrupt or 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 Authority;(e)is a director, 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 Authority; or(f)has been or is convicted of any offence involving moral turpitude.(2)A person shall not, however, be disqualified under clause (d) or (e) of sub-section (1) or be deemed to have the share or interest-(a)In any contract or employment with the meaning of those clauses, by reason only of his, or the incorporated company of which he is a director, secretary, manager or other salaried officer, having a share or interest in any newspaper in which any advertisement relating to the affairs of the Authority is inserted;(b)Any incorporated company which has any share or interest in any contract or employment with, by or on behalf of, the Authority, by reason only of his being a shareholder of such company:Provided that, such person discloses to the State Government, the nature and extent of the shares held by him.
