Section 9 in Gujarat Gas (Regulation of Transmission, Supply and Distribution) Act, 2001
9. Disqualifications.
- A person shall be disqualified for being appointed or being a member of the Authority if, such person-(a)is a member of Parliament or of any States Legislature or of any local authority;(b)is a member of a political party;(c)is, or at any time, has been adjudged an insolvent or has suspended payment of his debts or has compounded with his creditors;(d)is of unsound mind and stands so declared by a competent court;(e)is, or has been convicted of any offence which, in the opinion of the State Government involves moral turpitude;(f)has either directly or indirectly any financial or other interest which is likely to affect prejudicially his functioning as a member; or(g)has either directly or indirectly any financial or other interest in -(i)transmission supply or distribution of gas;(ii)production, 'sale or supply of gas whether used in any industry or not;(iii)manufacture of, or any dealings in, plant and machinery, equipments, apparatus, or fittings for the matters specified in sub-clause (i), or(iv)any body which provides professional services in relation to matters specified in sub-clauses (i), (ii) and (iii).
