Section 7(1) in Karnataka Improvement Boards Act, 1976
(1)A person shall be disqualified for being appointed as and 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 of unsound mind and stands so declared by a competent court; or(c)is an undischarged insolvent; or(d)has been removed or dismissed from the service of the Central Government or a State Government or a corporation owned or controlled by the Central Government or a State Government; or(e)has directly or indirectly by himself or his partner any share or interest in any work done by the order of the Board or in any contract or employment with or under or by or on behalf of the Board;(f)being an elected member ceases to be a councillor or a member of the local authority concerned;(g)is employed as paid legal practitioner on behalf of the Board or accepts employment as legal practitioner against the Board.
