Section 9 in The Gujarat Electricity Industry (Reorganisation and Regulation) Act, 2003
9. Disqualifications.
- A person shall be disqualified for being appointed or being a member of the Commission, if-(a)he is a member of the Parliament or of any State Legislature or any local authority; or(b)he is a member of a political party;(c)he is, or at any time, has been adjudged an insolvent or he has suspended payment of his debts or has compounded with his creditors;(d)he is of unsound mind and stands so declared by a competent court;(e)he is or has been convicted of any offence which in the opinion of the State Government, involves moral turpitude;(f)he has either directly or indirectly any financial or other interest which is likely to affect prejudicially his functioing as a member;(g)he has either directly or indirectly any financial or other interest in-(i)generation, transmission, distribution or supply of electricity,(ii)manufacture, sale or supply of any fuel of generation of electricity,(iii)manufacture of, or any dealings in plant and machinery equipments, apparatus or fittings for the matter specified in sub-clause (i), or(iv)any body which provides professional services in relation to matters specified in the aforesaid sub-clauses.
