Section 5(1) in The Orissa Housing Board Act, 1968
(1)A person 2[shall be disqualified for being appointed as] the Chairman or any other member of the Board, if he-(a)holds any office or place of profit under the Board;(b)is of unsound mind and stands so declared by a competent Court;(c)is an undischarged insolvent;(d)has directly or indirectly by himself or by any partner, any share or interest in any contract or employment with, by or on behalf of the Board;(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; or(f)has been convicted of any offence involving moral turpitude :Provided that nothing contained in Clause (a) shall apply to the Housing Commissioner.
