(1)A person shall be disqualified for being appointed [* * * * *] [The words 'or elected' omitted by W.B. Act 15 of 1995.] a Trustee if he -(a)has been convicted and sentenced by any Court for an offence punishable with imprisonment for a period of not less than six months; or(b)is an undischarged insolvent; or(e)holds any office or place of profit under the Board; or(d)has, directly or indirectly, by himself, or by any partner, employer or employee, any share or interest in any contract or employment with, by, or on behalf of, the Board; or(e)is a director, or a 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 Board.
