(1)A person shall be disqualified for being appointed or continuing as the Chairman [Vice-Chairman] [Inserted by Assam Act No. 5 of 2018, dated 16.3.2018.] or member of the Board, if he-(a)Holds any office of profit under the Board,(b)Is of unsound mind,(c)In an uncertificated bankrupt or an undischarged insolvent.(d)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, or(e)Is a Director or a 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, or(f)Has been or is convicted of any offence involving moral turpitude.(2)A person shall not however, be disqualified under clause (d) or (e) of sub-section (1) or be deemed to have any share or interest in any contract within the meaning of these clauses, be reason only of his or the incorporated company of which he is a Director, Secretary, Manager or other salaried officer having a share or interest in any newspaper in which any advertisement relating to the affairs of the Board is inserted.(3)A person shall not also be disqualified under clause (d) or (e) or sub-section (1) or be deemed to have any share or interest in any incorporated company which has any share or interest in any contract or employment with by or on behalf of the Board by reason only of his being a share-holder of such company:Provided that such person discloses to the State Government the nature and extent of the shares held by him.
