Section 6 in Road Transport Corporations Act, 1950
6. Disqualification for being chosen as, or for being, a [Director of a Corporation] [Substituted by Act 63 of 1982, Section 4, for " member of a Corporation" (w.e.f. 13.11.1982).]
. [(1)] [Section 6 renumbered as sub-Section (1) thereof by Act 28 of 1959, Section 2.] A person shall be disqualified for being chosen as, or for being, a [Director of a Corporation] [Substituted by Act 63 of 1982, Section 4, for " member of a Corporation" (w.e.f. 13.11.1982).](a)if he is found to bea lunatic or a person of unsound mind; or(b)if he has been adjudged insolvent; or(c)if he has been convicted of an offence involving moral turpitude; or(d)if he has, directly or indirectly, any interest in any subsisting contract made with, or in any work being done for,the Corporation except as a share-holder (other than a director) in an incorporated company, provided that where he is a share-holder he shall disclose to the State Government the nature and extent of shares held by him in such company; or(e)if he has any financial interest in any other road transport undertaking.(2)[ Nothing in clause(d) of sub-section (1) shall be deemed to disqualify the [Managing director] [Inserted by Act 28 of 1959, Section 2.] of a Corporation for being chosen as, or for being, a [Director] [Substituted by Act 63 of 1982, Section 4, for " member" (w.e.f. 13.11.1982).] thereof.](3)[ Nothing in clause(e) of sub-section (1) shall be deemed to disqualify,(a)any officer or other employee of the Government for being chosen as, or for being, a Director of a Corporation.(b)any officer or other employee of a Corporation for being chosen as, or for being, a Director of another Corporation.]
