Section 9 in The Punjab Scheduled Castes Land Development and Finance Corporation Act, 1970
9. Disqualification of office of director.
- A person shall be disqualified for being nominated as, and for being, a director of the Corporation. -(a)if he is, or at any time has been adjudicated insolvent or has suspended payment of his debts or has compounded with his creditors;(b)if he is unsound mind and stands so declared by a competent court;(c)if he is or has been convicted of any offence which in the opinion of the State Government involves moral turpitude; or(d)if he has been removed or dismissed from the service of any State Government or Central Government or a Corporation owned or controlled by any State Government or Central Government.[Provided that an officer of the State Government nominated as Director may be removed by the Government at any time before the expiry of the term notwithstanding anything contained in section 11.] [Added by Punjab Act 30 of 1975.]
