(3)No person shall be qualified for being chosen whether by election or nomination as, and for being a member of a Board, if he-(a)has been dismissed from the service of the Government and is debarred from re-employment therein, or is a dismissed employee of a Board;(b)is debarred from practising his profession or calling 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 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(e)is an officer or employee, permanent or temporary, of a Board or of any other local authority; or,(f)is a member of any other local authority; or(g)has, by the authority referred to in clause (f) of section 31, been found to have been guilty of any of the corrupt practices specified in sub-section (2) of section 30 unless a period of five years has elapsed since the date of the decision of the authority; or(h)fails to pay any arrears of any kind due by him otherwise than as an agent, receiver, trustee or an executor, to the Board within thirty days after the notice in this behalf has been served upon him; or (i) is disqualified under any other provision of this Act:Provided that 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 any articles, to a value in either case not exceeding twenty-five thousand rupees in the aggregate in any year during the period of the contract or work.
