Section 14(1) in The Maharashtra Truck Terminal (Regulation of Location) Act, 1995
(1)Subject to the provisions of sub-section (2), a person shall be disqualified for being appointed or continuing as the member of the Authority, if he-(a)holds any office of profit under the Authority;(b)is of unsound mind, and stands so declared by a competent court;(c)is an uncertificated bankrupt or an undischarged insolvent;(d)has directly or indirectly by himself or by any partner, any share or interest in any contract or employment with, by or on behalf of, the Authority;(e)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 Authority; or(f)has been or is convicted of any offence involving moral turpitude.
