Section 3F in The Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971
3F. [ Disqualifications for membership and removal of members. [Sections 3F to 3W were inserted with effect from 24-10-1995 by Maharashtra 6 of 1997, Section 6.]
(1)A person shall be disqualified for being nominated as a non-official member or continue to be such member, if he,-(a)is an employee of the Slum Rehabilitation Authority except the Chief Executive Officer;(b)is of unsound mind and stands so declared by a competent Court;(c)is an undischarged insolvent;(d)is convicted for an offence involving moral turpitude;(e)has, directly or indirectly by himself or by any partner, employer or employee, any share or interest, whether pecuniary or of any other nature, in any contract or employment with, by or on behalf of, the Slum Rehabilitation Authority; or(f)is a Director, Secretary, Manager or other Officer of any company, which has any share or interest in any contractor employment with, by or on behalf of, the Slum Rehabilitation Authority:Provided that, a person shall not be disqualified under clause (e) or clause (f) by reason only of his or the 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 loan of money or any security for payment of money only;(iii)any newspaper in which any advertisement relating to the affairs of the Slum Rehabilitation Authority is published.(2)The Government may remove from the Slum Rehabilitation Authority any non-official member nominated by the Government, who in its opinion,-(a)has been disqualified under sub-section (1);(b)refuses to act;(c)has so abused his position as a member as to render his continuance on the Slum Rehabilitation Authority detrimental to the interest of the public; or(d)is otherwise unsuitable to continue as member.(3)No order of removal under sub-section (2) shall be made unless the nonÂofficial member has been given an opportunity to submit his explanation to the Government, and when such order is passed the office of the member so removed shall be deemed to be vacant.(4)A member who has been so removed under sub-section (3) shall not be eligible for reappointment as member or in any other capacity on the Slum Rehabilitation Authority.
