Section 33(3) in The Maharashtra Management of Irrigation Systems by Farmers Act, 2005
(3)A person shall be disqualified for being elected as the Chairperson or a Director of the Managing Committee of a Water Users' Association if, on the date fixed for the scrutiny of the nominations for election, or on the date of nominations, he is,-(a)of unsound mind and stands so declared by a competent court;(b)an undischarged insolvent;(c)has defaulted in the payment of land revenue or water tax or charges payable either to the Government or to the Water Users' Association,;(d)interested in a subsisting contract made with, or any work being done for a Municipal Council or Corporation or the Panchayat Samiti or a Zilla Parishad or any State or Central Government or the Water Users' Association:Provided that, a person shall not be deemed to have any interest in such contract or work by reason only of his having share or interest in,-(i)the company as a mere share-holder but not as a director; or(ii)any lease, sale or purchase of immovable property or any agreement for the same; or(iii)any agreement for the loan of money or any security for the payment or money only; or(iv)any newspaper in which an advertisement relating to the affairs of the Water Users' Association is inserted.Explanation. - For the purposes of this clause, where a contract is fully performed, it shall not be deemed to be subsisting merely on the ground that the concerned Municipal Council or Corporation or Panchayat Samiti, or Zilla Parishad, or Water Users' Association, State or Central Government, has not performed its part of the contractual obligations.
