Section 9 in The Bonded Labour System (Abolition) Ordinance, 1975
9. Disqualifications for being a director of the Corporation.
- No person shall be a director who-(a)is, or at any time has been, adjudicated insolvent or has suspended payment of his debts or has compounded, with his creditors; or(b)is of unsound mind and stands so declared by a competent court; or(c)is or has been convicted of any offence which, in the opinion of the State Government, involves moral turpitude.
