Section 5(1) in Karnataka Command Areas Development Act, 1980
(1)A person shall be disqualified for being nominated as, and for being, a member,-(a)if he has been convicted and sentenced to imprisonment for an offence which, in the opinion of the State Government, involves moral turpitude; or(b)ifheisunsoundmind andis sodeclaredby acompetent court; or(c)if he is an undischarged insolvent ; or(d)if he has been removed or dismissed from the service of the Central Government or the State Government or a Corporation owned or controlled by the Central Government or the State Government or from the membership of the Authority ; or(e)if he has directly or indirectly, by himself or by his partner, any share or interest in any work done by the order of the Authority or in any contract or employmentwith orunder orby or on behalf of theAuthority ; or(f)if he is employed as a legal practitioner on behalf of the Authority or accepts employment as legal practitioner against the Authority.
