Section 5 in The Orissa Water Supply and Sewerage Board Act, 1991
5. Disqualification for being non-official Member.
- A person shall be disqualified for being nominated or continuing as a non-official Members, if he-(a)has convicted of an offence involving more turpitude;(b)is an undischarged insolvent;(c)is of unsound mind and stands so declared by a competent Court;(d)holds, except as provided under Sections 6 and 8, any office of profit under the Board;(e)has, directly or indirectly by himself or by any partner, employer or employee, by share or interest whether pecuniary or of any other nature in any contract or employment with by or on behalf of the Board; or,(f)is a Director, Secretary, Manager or other officer of any company, which has any share or interest in any contract or employment with by or on behalf of the Board;Provided that, a person shall not be disqualified under Clause (e) or Clause (f) by reason only of his or the company of which he is a Director, Secretary, Manager or other Officer, having share or interest in-(i)any sale, purchase, lease or exchange or immovable property or any agreement for the same;(ii)any agreement for loan of money or any security for payment of money only;(iii)any newspaper in which any advertisement relating to the affairs of the Board is published;(iv)the occasional sale to the Board, upto a value not exceeding ten thousand rupees in any year of any article in which he or the company regularly trades.
