Section 5 in The M.P. Griha Nirman Mandal Adhiniyam, 1972
5. Disqualification for appointment as member of Board.
- A person shall be disqualified for being appointed as, and for being, member of the Board, if he-(a)holds any office or place of profit under the Board;(b)is of unsound mind;(c)is an uncertificated bankrupt or an undischarged insolvent;(d)is or has been convicted of any offence involving moral turpitude;(e)has been removed or dismissed from the service of the Union or State Government on a charge of corruption of bribery;(f)has directly or indirectly by himself or by any other partner, any share or interest in any contract or employment with, by or on behalf of, the Board; or(g)is a Director, a Secretary, Manager or other salaried officer of any incorporated company which has any share or interest in any contract, or employment with, by or on behalf of, the Board.Explanation. - A person shall not be deemed to have incurred disqualification under Clause (f) or (g) by reason of-(i)his or of the incorporated company of which he is a Director, Secretary, Manager or other salaried officer, having a share or interest in any newspaper in which any advertisement relating to the affairs of the Board is inserted; or(ii)his being a share-holder in or a member of any incorporated or registered company or society which has been has any share or interest in any contract or employment with, by or on behalf of, the Board, subject to the condition that such person discloses to the State Government the nature and extent of the shares held by him.
