9. Disqualifications for being appointed or elected a trustee. -
(1)A person shall be disqualified for being appointed or elected a Trustee if he -(a)has been sentenced by any Court for any non-bailable offence, such sentence not having been subsequently reversed or quashed, and such person's disqualification on account of such sentence not having been removed by an order which the [State Government] [Words substituted by the Adaptation of Laws Order, 1950.] is hereby empowered to make, if it thinks fit, in this behalf; or(b)is an undischarged insolvent; or(c)holds any office or place of profit under the Board; or(d)has, directly or indirectly, by himself, or by any partner, employer or employee, any share or interest in any contract or employment with, by, or on behalf of, the Board; or(e)is a director, or 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.(2)But a person shall not be disqualified as aforesaid, or be deemed to have any share or interest in such contract or employment as aforesaid, by reason only of his having a share of interest in -(i)any sale, purchase, lease, or exchange of land, or any agreement for the same; or(ii)any agreement for the loan of money, or any security for the payment of money only; or(iii)any newspaper in which any advertisement relating to the affairs of the Board is inserted; or(iv)the occasional sale to the Board, to a value not exceeding two thousand rupees in any one financial year, of any article in which he trades;or by reason only of his having a share or interest, otherwise than as director, or secretary, manager or other salaried officer, in any incorporated company which has any share or interest in any contract or employment with, by, or on behalf, of the Board.
