Section 8(1) in Himachal Pradesh Ex-servicemen Corporation Act, 1979
(1)A person shall be disqualified, for being appointed or nominated, or for continuing, as a Director of the Corporation,-(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;(b)if he is of unsound mind and stands, so declared by a competent court;(c)if he is or has been convicted of any offence which in the opinion of the Government involves moral turpitude ; [or] [After clause (c) word 'or' inserted and at the end of clause (d) word 'or' and clause (e) omitted vide Act No. 16 of 1981 repealed Act No. 13 of 1984 effective w.e.f. 25-8-81.](d)if he, having held any office under the State Government or Central Government, any local authority, any Government Company or any corporate body owned or controlled by the State Government or Central Government, has been removed or dismissed From service; [X] [After clause (c) word 'or' inserted and at the end of clause (d) word 'or' and clause (e) omitted vide Act No. 16 of 1981 repealed Act No. 13 of 1984 effective w.e.f. 25-8-81.];(e)[ x x x x x x] [After clause (c) word 'or' inserted and at the end of clause (d) word 'or' and clause (e) omitted vide Act No. 16 of 1981 repealed Act No. 13 of 1984 effective w.e.f. 25-8-81.],
