Section 6 in The Maharashtra Water Conservation Corporation Act, 2000
6. Disqualification for being non-official member and removal of such member.
(1)A person shall be disqualified for being appointed or continued as non-official member, if he-(a)has been convicted of an offence involving moral turpitude;(b)is an undischarged insolvent;(c)is of unsound mind and stands so declared by the competent Court;(d)holds, except as provided in section 7, any office of profit under the Corporation;(e)has directly or indirectly by himself or by any partner, employer or employee, any share or interest, whether pecuniary or of any other nature, in any contract or employment with, by or on behalf of the Corporation; or(f)is a Director, Secretary, Manager or other officer of any company, which has any share or interest in any contract or employment with, by or behalf of the Corporation:Provided that, a person shall not be disqualified under clause (e) or clause (f) by reason only of his or the company of which he is a Director, Secretary, Manager or other Officer, is having a share or interest in-(i)any sale, purchase, lease or exchange of the immovable property or any agreement for the same;(ii)any agreement for loan of money or any security for payment of money only;(iii)any newspaper in which any advertisement relating to the affairs of the Corporation is published;(iv)the occasional sale to the Corporation up to value not exceeding ten thousand rupees in one year of any article in which he or the company regularly trades.(2)The Government may remove from the Corporation any non-official member nominated by the Government, who in its opinion-(a)has been disqualified under sub-section (1);(b)refuses to act;(c)has so abused his position as a member as to render his continuance on the Corporation detrimental to the interest of the public; or(d)is otherwise unsuitable to continue as a member.(3)No order of removal under sub-section (2) shall be made unless the nonofficial member has been given an opportunity to submit his explanation to the Government and when such order is passed the office of the member so removed shall be deemed to be vacant.(4)A member who has been so removed under sub-section (3) shall not be eligible for re-appointment as a member or in any other capacity on the Corporation.
