Section 6 in Jharkhand Tourism Development and Registration Act, 2015
6. Disqualifications.
- A person shall be disqualified for being a member, if he:(a)has been convicted and sentenced to imprisonment for an offence, which in the opinion of the Government involves moral turpitude; or(b)is an un-discharged insolvent; or(c)is of unsound mind; or(d)has been dismissed or removed from the service of the Government or a Corporation owned or controlled by the Government; or(e)has directly or indirectly by himself or by any partner, employer or employee, any share or interest in any contract or employment with by or on behalf of the Authority.
