Section 5 in The West Bengal Industrial Infra-Structure Development Corporation Act, 1974
5. Disqualifications for membership.
- A person shall be disqualified for being nominated as a member of the Corporation, if he-(a)is an employee of the Corporation not being the Chief Executive Officer, or(b)is of unsound mind, and stands so declared by a competent Court, or(c)is an undischarged insolvent, or(d)has been convicted by a Court on a charge of crime involving moral turpitude.
