Section 7(1) in Uttar Pradesh Rural Housing Board Act, 1983
(1)A person shall be disqualified for being appointed or continuing as a member of the Board if he;(a)holds, except as provided in sections 5 and 6, any office of profit under the Board;(b)is of unsound mind;(c)is an undercharged insolvent;(d)has been convicted for an offence involving moral turpitude;(e)has directly or indirectly by himself or be any partner, employer or employee, any share or interest, whether pecuniary or of any other nature in any contract or employment with, by or on behalf of the Board;(f)is a director, 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.
