Section 8 in The Maharashtra State Board of Technical Education Act, 1997
8. Disqualification of Chairman and members of Board.
- A person shall be disqualified for being appointed or nominated as, or for continuing as, the Chairman or a member of the Board or any Committee appointed under this Act,-(a)if he directly or indirectly, by himself or his partner has any share or interest if any work done by order of, or in any contract entered into on behalf of the Board;(b)if he is a person against whom an order or removal from office has been made under section 11:Provided that, a person against whom such order, is made shall not be deemed to have been disqualified under this clause, if five years, or such lesser period as the Government may specify, has elapsed from the date of his removal from office.
