Section 9 in Maharashtra Secondary and Higher Secondary Education Boards Act, 1965
9. Disqualification of Chairmen and members.
A person shall be disqualified for being appointed, elected, nominated or designated as, or for continuing as, a Chairman or member of the State Board and of a Divisional Board or of any Committee appointed under this Act––(a)if he directly or indirectly, by himself or his partner, ––(i)has or had any share or interest in any text-book published, or(ii)has any share or interest in any work done by order of, or in any contract entered into on behalf of the State Board or a Divisional Board: Provided that, a person who had any share or interest in any text-book referred to in sub-clause (i) shall not be deemed to have incurred the disqualification under that sub-clause, if five years have elapsed from the date of publication of such book;(b)if he is a person against whom an order of removal from office has been made under sub-section (1) or sub-section (2) of section 15: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 State Government may specify) has elapsed from the date of his removal from office.Explanation. ––For the purposes of sub-clause (i) of clause (a)––(i)the publication of a text-book shall include its republication;(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.
