(1)A person shall be disqualified for being nominated as, and for being, a member of the Board-(a)if he holds any office of profit under the Board;(b)if he is of unsound mind and stands so declared by a competent court;(c)if he is an undischarged insolvent;(d)if he has, directly or indirectly, by himself or by any partner, any share or interest in any contract with, by or on behalf of the Board;(e)if he is a Director or Secretary, Manager or other salaried officer of any incorporated company which has any share or interest in any contract with, by or on behalf of the Board;(f)if he has been convicted by a competent court of an offence involving moral turpitude.
