Section 4 in Himachal Pradesh City Transport and Bus Stands Management and Development Authority Act, 1999
4. Disqualification for office of member.
- A person shall be disqualified for being nominated as a member if he-(a)has been convicted and sentenced to imprisonment for an offence which, in the opinion of the Government, involves moral turpitude; or(b)is an un-discharged insolvent; or(c)is of unsound mind and stands so declared by a competent court; or(d)has been removed or dismissed from the service of the Government or corporation owned or controlled by the Government; or(e)has, in the opinion of the Government, such financial or other interest in the Authority as is likely to affect prejudicially the discharge by him of his functions as a member.
