Section 9 in The M.P. (Rajya) Bhumi Vikas Nigam Adhiniyam, 1976
9. Disqualifications for being a Director of the Nigam.
(1)A person shall be disqualified for being nominated or appointed as, and for being a director of the Nigam,-(a)if he is, or at any time has been, adjudicated insolvent or has suspended payment of his debts or has compounded with his creditors; or(b)if he is of unsound mind and stands so declared by a competent Court; or(c)if he is or has been convicted of any offence which in the opinion of the State Government, involves moral turpitude; or(d)if he is removed or dismissed from the service of the Government or a corporation owned or controlled by the Central Government or the State Government; or(e)if he acts in a manner prejudicial to the interests of the Nigam or has an interest in any body, institution or organisation whose activities are prejudicial to the interests of the Nigam.(2)If a director of the Nigam becomes subject to any of the disqualifications mentioned in sub-section (1) he shall cease to be a Director of the Nigam with effect from the date of notification to this effect by the State Government.
