Section 4 in The Inland Waterways Authority Of India Act, 1985
4. Conditions of service of members.
The term of office and other conditions of service of the members shall be such as may be prescribed.[4A. Disqualifications for appointment as member. - A person shall be disqualified for being appointed as a member, if he-(a)has been convicted and sentenced to imprisonment for an offence which, in the opinion of the Central Government, involves moral turpitude; or(b)is an undischarged insolvent; or(c)is of unsound mind and stands so declared by a competent court; or(d)has been removed or dismissed from the service of the Government or a company owned or controlled by the Government; or(e)has, in the opinion of the Central Government, such financial or other interest in the Authority as is likely to affect prejudicially the discharge by him of his functions as a member.][New Section added by Inland Waterways Authority of India Act, 2001(40 of 2001) ]
