Section 6(1) in The Maharashtra Water Conservation Corporation Act, 2000
(1)A person shall be disqualified for being appointed or continued as non-official member, if he-(a)has been convicted of an offence involving moral turpitude;(b)is an undischarged insolvent;(c)is of unsound mind and stands so declared by the competent Court;(d)holds, except as provided in section 7, any office of profit under the Corporation;(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 officer of any company, which has any share or interest in any contract or employment with, by or 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, is having a share or interest in-(i)any sale, purchase, lease or exchange of the 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;(iv)the occasional sale to the Corporation up to value not exceeding ten thousand rupees in one year of any article in which he or the company regularly trades.
