Section 6(2) in Arunachal Pradesh Housing Board Act, 2014
(2)A person shall be disqualified for being appointed or for continuing as the Chairman, Vice-Chairman or member of the Board, if he/she, -(a)holds any office or place of profit under the Board;(b)is of unsound mind ;(c)is an undischarged insolvent;(d)has, directly or indirectly by himself/herself or by any partner, any share or interest in any contract or employment with by or on behalf of, the Board ;(e)is a Director or a Secretary, Manager or other salaried officer of any incorporated company which has any share or interest in any contract or employment with, by or on behalf of, the Board; or(f)has been convicted of any offence involving moral turpitude.(g)in the opinion of the State Government-(i)has become incapable of acting ; or(ii)is otherwise unfit to continue as a member.
