Section 5 in The Orissa Industrial Infrastructure Development Corporation Act, 1980
5. Disqualification for Directorship.
- A person shall be disqualified for being nominated as a Director of the Board, 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)has a subsisting contract with the Corporation.
