Section 5 in Maharashtra Jeevan Authority Act, 1976
5. Disqualification for being non-official Member.
- A person shall be disqualified for being appointed or continuing as a non-official Member, if he -(a)has been convicted of an offence involving moral turpitude;(b)is an undischarged insolvent;(c)is of unsound mind and stands so declared by a competent Court;(d)holds, except as provided in sections 6 and 7, any office of profit under [the Authority] [These words were substituted for the words 'the Board' by Maharashtra 25 of 1997, Section 5.];(e ) has, directly or indirectly by himself or by any partner, employer or employee, any share or interest, whether pecuniary or of any other nature, in any contract or employment with, by or on behalf of, the [the Authority] [These words were substituted for the words 'the Board' by Maharashtra 25 of 1997, Section 5.]; or(f)is a Director, Secretary, Manager or other officer of any company, which has any share or interest in any contract or employment with, by or on behalf of, the [the Authority] [These words were substituted for the words 'the Board' by Maharashtra 25 of 1997, Section 5.]:Provided that, a person shall not be disqualified under clause (e) or clause (f) by reason only of his or the company of which he is a Director; Secretary, Manager or other officer, having a share or interest in(i)any sale, purchase, lease or exchange of immoveable property or any agreement for the same;(ii)any agreement for loan of money or any security for payment of money only;(iii)any newspaper in which any advertisement relating to the affairs of the [the Authority] [These words were substituted for the words 'the Board' by Maharashtra 25 of 1997, Section 5.] is published;(iv)the occasional sale to the [the Authority] [These words were substituted for the words 'the Board' by Maharashtra 25 of 1997, Section 5.] up to a value not exceeding ten thousand rupees in any one year, of any article in which he or the company regularly trades.
