Section 4 in Bihar Regional Development Authority Act, 1974
4. Disqualification for appointment of a member of the Authority.
(1)A person shall be disqualified for being appointed as and for being a member of the Authority if he-(a)has been convicted by a Criminal Court for offence involving moral turpitude, unless such conviction has been set aside;(b)is an applicant to be adjudicated a bankrupt or insolvent, or is an un-certificated bankrupt or undischarged insolvent;(c)has, directly or indirectly, by himself or by any partner, employer or employee any share or interest, any contract or employment with, by or on behalf of the Authority;(d)is a director, or a secretary, or a 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(e)is of unsound mind.(2)A person shall not be disqualified under clause (c) 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 Authority by reason only of his being a shareholder of such company :Provided that such person discloses to the Government the nature and extend of the share held by him.
