Section 3F(1) in The Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971
(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 Slum Rehabilitation Authority except the Chief Executive Officer;(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 Slum Rehabilitation Authority; or(f)is a Director, Secretary, Manager or other Officer of any company, which has any share or interest in any contractor employment with, by or on behalf of, the Slum Rehabilitation Authority: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 Slum Rehabilitation Authority is published.
