Section 5 in The Gujarat Municipal Finance Board Act, 1979
5. Disqualifications for membership.
- A person shall be disqualified for being appointed as, or for being a member if he---(a)has been removed or dismissed from the service of Government or, of a local authority or a corporation owned or controlled by Government; or(b)has been convicted of an offence which in the opinion of the State Government involves moral turpitude; or(c)is of unsound mind stands so declared by a competent Court; or(d)is an undischarged insolvent; or(e)has such financial or other interest as is likely to affect prejudicially his functions as a member of the Board.
