Section 6(1) in Punjab Water Supply and Sewerage Board Act, 1976
(1)A person shall be disqualified for being appointed as a Member or co-opted as an Associate Member of the Board, if he -(a)has been convicted by a criminal court at any time after the 26th January, 1950, for an offence involving normal turpitude, unless such conviction has been set aside;(b)is an undischarged insolvent;(c)is of unsound mind;(d)is an officer or employee of the Board;(e)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;(f)if a Director or a Secretary, Manager or other officer of any incorporated company which has any share or interest in any contract or employment with, by or on behalf of the Board.
