Section 11(1) in Maharashtra Housing and Area Development Act, 1976
(1)Subject to the provisions of this section, a person shall be disqualified for being appointed or continuing as the President, the Vice-President or the non-official member of the Authority, if he-(a)holds any office of profit under the Authority,(b)is of unsound mind, and stands so declared by a competent court,(c)is an uncertificated bankrupt or an undischarged insolvent,(d)has directly or indirectly by himself or by any partner, any share or interest if any contract or employment with, by or on behalf, of the Authority,(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 Authority, or(f)has been or is convicted of any offence involving moral turpitude.
