Section 9 in The Punjab Backward Classes Land Development and Finance Corporation Act, 1976
9. Disqualifications of officer of Director.
- A person shall be disqualified for being nominated as, and for being, a Director -(a)if he is or at any time has been adjudicated insolvent or has suspended payment of his debts or has compounded with his creditors;(b)if he is of unsound mind and stands so declared by a competent court.(c)if he is or has been convicted of any offence which in the opinion of the State Government involves moral turpitude; or(d)if he has been removed or dismissed from the service of any State Government or Central Government or Corporation owned or controlled by any State Government or Central Government.
