Section 5 in The National Capital Region Planning Board Rules, 1985

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Section 5 in The National Capital Region Planning Board Rules, 1985

5. Disqualification.

- No person shall be appointed as, or continue to be a member of the Board :

(a)if he is of unsound mind and stands so declared by a competent court;

(b)if he is an undischarged insolvent;

(c)if he is not a citizen of India;

(d)if he is interested, directly or indirectly in any business of development of land in the Nation Capital Region;