Section 5(1) in The Bihar State Housing Board Act, 1982
(1)A person shall be disqualified for being appointed as, and for being a member of the Board, if he-(a)has been convicted by a criminal court for an offence involving moral turpitude, unless, such conviction has been set aside.(b)is an applicant to be adjudicated a bankrupt or insolvent or is an un-certificated bankrupt or undischarged insolvent.(c)holds any office or place of profit under the Board.(d)has, directly or indirectly, by himself or by any partner, employer or employee and share or interest in any contract or employment or with, by or on behalf of, the Board.(e)is a director, or a secretary, manager or other salaried officer or any incorporated company which has any share or interest in contract or employment with, by or on behalf of the Board, or(f)is of unsound mind:Provided that nothing contained in clause (c) shall apply to the Chairman.
