Section 6 in The Himachal Pradesh Housing and Urban Development Authority Act, 2004
6. Disqualifications.
- A person shall be disqualified for being appointed or for continuing as the Chairman or the Vice-Chairman or the non official member of the Authority, if he-(a)has been convicted by a Criminal Court for an offence involving moral turpitude; or(b)is an un-discharged insolvent; or`(c)is a defaulter of the Authority or any other financial institution established under any law; or(d)is of unsound mind; or(e)is the employee of the Authority; or(f)directly or indirectly, himself or through any partner, employer or employee has any share or interest in any contract or employment with, by or on behalf of the Authority; or(g)is not a citizen of India.Explanation - For the purpose of clause (e) of this section, the Chairman and the Vice-Chairman of the Authority shall not be deemed to be an employee of the Authority.
