Section 8B(3) in Assam Town and Country Planning Act, 1959
(3)Disqualification for election or appointment as member. - A person shall be disqualified for appointment, nomination or election as a member, if he -(a)has been convicted of any offence involving moral turpitude;(b)is an applicant to be adjudicated as a bankrupt or insolvent or is an un-certificated bankrupt or undischarged insolvent;(c)holds any office of profit under the Authority except those mentioned in clause (a),(b),(c) and (d) of sub-section (1);(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; or(e)is a Director, or a 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.
