Section 11 in The West Bengal Special Economic Zone Act, 2003.
11. Disqualifications.
- A person shall be disqualified for being appointed as a member of the authority, if he-(a)has been convicted and sentenced to imprisonment for an offence which in the opinion of the State Government involves moral turpitude; or(b)is an undischarged insolvent; or,(c)is of unsound mind and stands so declared by a competent court; or(d)has been removed or dismissed from the service of the Central Government or the State Government or a body corporate owned or controlled by the Central Government or the State Government, as the case may be; or(e)has in the opinion of the State Government such financial or other interest in the authority as is likely to affect, prejudicially, the discharge of his functions as a member.
