Section 9 in The Gujarat Tribal Development Corporation Act, 1972
9. Disqualifications for office of director.
- A person shall be disqualified for being nominated as, and for being a director, if he-(a)is, or at any time has been, adjudicated insolvent or has suspended payment of his debts or has compounded with his creditors; or(b)is of unsound mind and stands so declared by a competent court; or(c)is or has been convicted of any offence which in the opinion of the State Government, involves moral turpitude; or(d)is or has been removed or dismissed from the service of any State Government or the Central Government or a Corporation owned or controlled by any State Government or the Central Government.
