Section 5 in The Bombay Secondary School Certificate Examination Act, 1948
5. Disqualifications of members.
- A person shall be disqualified for being appointed as, and for being a Chairman or for being elected, or nominated as, and for being a member of the Board or for being member of any Committee under this Act-(i)if he directly or indirectly, by himself or his partner,-(a)has or had any shares or interest in any text-book published, or(b)has any share or interest in any work done by order of, or in any contract entered into on behalf of the Board:Provided that a person who had any share or interest in any text book referred to in sub-clause (a) shall not be deemed to have incurred the disqualification under the said sub-clause if five years have elapsed from the date of the publication of such text-book;(ii)if he is a person against whom an order has been made under sub-section (1) of section 23:Provided that, where the order has been made on the ground that such person appears guilty of negligence, the disqualification shall cease to have effect after the expiry of the period specified, in the order.Explanation. - For the purpose of this section-(a)the publication of a text book shall include its republication;(b)a person shall be deemed to have incurred disqualification by reason of his having any share or interest in the business of the publisher of such textbook.
