Section 6(1) in The Maharashtra Godawari Marathwada Irrigation Development Corporation Act, 1997
(1)A person shall be disqualified for being nominated as a non-official member or continue to be such member, if he-(a)is an employee of the Corporation, except the Executive Director;(b)is of unsound mind, and stands so declared by a competent Court;(c)is an undischarged insolvent;(d)is convicted for an offence involving moral turpitude;(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 Corporation; or(f)is a Director, Secretary, Manager or other office of any Company, which has any share or interest in any contract or employment with, by or on behalf of the Corporation: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 immovable 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 Corporation is published.
