Section 6(1) in The Punjab Khadi and Village Industries Board Act, 1955
(1)A person shall be disqualified for being appointed or for continuing as a member of the Board, if he -(a)[ holds any office of profit under the Board other than the office of [Chairman and Chief Executive] [Substituted by Punjab Act 30 of 1964, section 5.], Secretary or Joint Secretary thereof;](b)is of unsound mind and stands so declared by a competent Court;(c)is or at any time has been adjudicated insolvent;(d)has directly or indirectly by himself, by his wife or son, or by any partner any share or interest in any subsisting contract or employment with, by or on behalf of the Board;(e)is a Director or a Secretary or a Manager or other salaried officer of any incorporated company or any co-operative society, which has any share or interest in any contract or employment with, by or on behalf of the Board;(f)[ being a non- official member, does not habitually wear Khadi; [Inserted by Punjab Act 29 of 1963, section 2.](g)is convicted of an offence involving moral turpitude.]
