Section 9(1) in The Orissa Town Planning and Improvement Trust Act, 1956
(1)A person shall be disqualified for appointment as a trustee, if he-(a)has been convicted of any offence involving moral turpitude;(b)is an undischarged insolvent or being a discharged insolvent has not obtained from the Court a certificate to the effect that insolvency was caused by misfortune without misconduct on his part;(c)holds any office or place of profit under the Trust;(d)has directly or indirectly, by himself or by any partner, employer or employee, any share or interest in any contract or employment with by, or on behalf of, the Trust; or(e)is a Director, Secretary or 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 Trust.
