Section 7(1) in Tamil Nadu State Housing Board Act, 1961
(1)A person shall be disqualified for being appointed as, and for being a member of the Board, if he-(a)has been convicted by a criminal court for an offence involving moral turpitude, unless such conviction has been set aside;(b)is an undischarged insolvent;(c)is of unsound mind;(d)is an officer or servant under the Board;(e)has directly or indirectly, by himself or by any partner, employer or employee, any share or interest in any contract or employment with, by or on behalf of, the Board; or(f)is a director or a secretary, manager or other officer of any incorporated company which has any share or interest in any contract or employment with, by or on behalf of, the Board.
