Section 34 in The Gujarat Water Users' Participatory Irrigation Management Act, 2007
34. Disqualifications.
- A member of the Association shall be disqualified for being elected or being a member of the Committee, if such member of the Association-(a)is an officer or employee of the Government or of a local authority or of any institution receiving grant in aid from the Government;(b)is, or at any time, adjudged an insolvent or has suspended payment of his debts or has compounded it with his creditors;(c)is of unsound mind and stands so declared by a competent court;(d)is or has been convicted of any offence which, in the opinion of the Competent Authority, involves moral turpitude;(e)fails to pay any arrears of land revenue or water rates payable to the State Government or charges payable to the Association within' the period provided for such payment;(f)has, directly or indirectly, interest in any contract by or on behalf of the Association, a gram panchayat, a taluka panchayat or district panchayat or State or Central Government;(g)ceases to be a holder of land in the service area;
