(2)No person shall be qualified for election or nomination as a member of a Board, if he-(a)has been dismissed from [the service of the Government] [Substituted by the A.O. 1937, for "Govt. service"] and is debarred from re-employment therein, or is a dismissed servant of [a Board or an authority which, before the commencement of the Cantonments (Amendment) Act, 1936, exercised and performed the powers 24 and duties of a Cantonment Authority under this Act] [Substituted by Act 24 of 1936, s.12, for "the Cantonment Authority"];(b)is debarred from practising as a legal practitioner by order of any competent authority;(c)holds any place of profit in the gift or at the disposal of the Board, or is a [* * *] [The words "stipendiary Magistrate or" were rep. by Act 7 of 1925, s.4.] police officer, or is the servant or employer of a member of the Board; or(d)is interested in a subsisting contract made with, or in work being done for, the Board except as a shareholder (other than a director) in an incorporated company; or(dd)[ is an officer or servant, permanent or temporary, of a Board; or] [Inserted by Act 24 of 1936, s.12.](ddd)[ is a member of any other local authority; or] [Inserted by Act 2 of 1954, s.7. ](e)is disqualified under any other provision of this Act:Provided that-(i)any of the disqualifications referred to in clauses (a) and (b) may be removed by an order of the [Central Government] [Substituted by the A.O. 1937, for "L.G."] in this behalf, and(ii)a person shall not be deemed to have any interest in such a contract or work as is referred to in clause (d) by reason only of his having a share or interest in-(a)any lease or sale or purchase of immovable property or any agreement for the same; or(b)any agreement for the loan of money or any security for the payment of money only; or(c)any newspaper in which any advertisement relating to the affairs of the Board is inserted; or(d)the sale to the Board of any articles in which he regularly trades or the purchase from the Board of an articles, to a value in either case not exceeding Rs.1,500 in the aggregate in any year during the period of the contract or work.
