Section 6(1) in Andhra Pradesh Housing Board Act, 1956
(1)A person shall be disqualified for being appointed or continuing as the Chairman or member of the Board, if he;(a)holds any Office or place of profit under the Board;(b)is of unsound mind and stands so declared by a competent court;(c)is an undischarged insolvent;(d)subject to the provisions of sub-section (2) has directly or indirectly by himself or his partner or if he belongs to join Hindu family by any member of such family any share or interest in any contract (except as a share holder other than a Director in a company) or employment with by or on behalf of the Board.
