Section 14 in The Goa, Daman and Diu Secondary and Higher Secondary Education Board Act, 1975
14. Disqualifications of Chairman and Members.
- A person shall be disqualified for being appointed, elected, nominated or designated as, or from continuing as a Chairman or a member of the Board or of any Committee appointed under this Act-(a)if he directly or indirectly by himself or his partner has or had any share or interest in any text-book published:Provided that a person who had any share or interest in the text-book concerned shall not be deemed to have incurred the disqualifications under this clause if five years have elapsed from the date of publication of such book;(b)if he directly or indirectly, by himself or his partner, has any share or interest in any work done by order of, or any contract entered into on behalf of the Board;(c)if he is an un-discharged insolvent;(d)if he is declared physically disabled by any medical authority as Government may specify;(e)if he is adjudged to be of unsound mind by a competent authority;(f)if he is acting in any manner detrimental to the aims and objectives of the Board;(g)if he is a person against whom an order of removal from office has been made under sub-section (2) of section 17:Provided that a person against whom, such order is made shall not be deemed to be disqualified under this clause, if five years or such lesser period as the Government may specify has elapsed from the date of his removal from office.Explanation: For the purpose of clause (a)-(i)the publication of text-book includes its republications;(ii)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 text-book.
