Section 12(1) in The Rajasthan Khadi and Village Industries Board Act, 1955
(1)A person shall be disqualified for being appointed or for continuing as a member of the Board, if he-(a)holds any office or place of profit under the Board,(b)Is found to be a lunatic or becomes of unsound mind,(c)is, or at any time has been, adjudicated insolvent or has suspended payment of his debts or has compounded with his creditors,(d)has directly or indirectly by himself, by his wife or son, or by any partner, any share or interest in any subsisting contract or employment with, by or on behalf of the Board, or(e)is a Director or a Secretary or a Manager or other salaried officer of any incorporated company or any co-operative society which has any share or interest in any contract or employment with, by or on behalf of the Board.
