Section 5 in Maharashtra Horticulture Development Corporation Act, 1984
5. Disqualification for membership and removal of member.
- A person shall be disqualified for being nominated as a member, or continue to be such member, if he-(a)is an employee of the Corporation, not being the Managing Director, or(b)is of unsound mind, and stands so declared by a competent Court, or(c)is an undischarged insolvent, or(d)is a person having pecuniary interest in the produce of the farm or the estate under the Corporation, or(e)is convicted for an offence involving moral turpitude, unless such conviction has been set aside.
