Section 4(1) in Tamil Nadu Khadi and Village Industries Board Rules, 1960
(1)A person shall be disqualified for-appointment as a member, if on the date of appointment, such person,-(a)is less than twenty-one years of age; or(b)is of unsound mind; or(c)has applied to be or has been, or is adjudicated an insolvent; or(d)has been sentenced by a Criminal Court for an offence involving moral delinquency, such sentence not having been reversed; or(e)has, on any previous occasion, been removed from the office of member or has been removed by order of a competent Court from any position of trust either for mismanagement or corruption; or(f)has any financial interest in any subsisting contract with, or in any work being done for, the Board except as a shareholder (other than a Director or Managing Agent) in a company as defined in section 3 of the Companies Act, 1956 (Central Act 1 of 1956), provided that where he is a share holder, he will disclose to the Government, the nature and extent of shares held by him in such a company.
