Section 14(1) in The Chennai Metropolitan Water Supply and Sewerage Act, 1978
(1)No person shall be eligible for being [appointed as non-official Chairman or as whole time director] [Inserted by Madras Metropolitan Water Supply and Sewerage (Amendment) Act, 1985 (Tamil Nadu Act 16 of 1985).] or nominated as a non-official director if he-(a)has been removed or dismissed from the service of the Central or State Government or of a local authority or of a corporation or company owned or controlled by the Central or State Government, or(b)is or at any time has been adjudicated as an insolvent or has suspended payment of his debts or has compounded with his creditors; or(c)is of unsound mind and stands so declared by a competent Court; or(d)has been convicted of any offence, which in the opinion of the Government involves moral turpitude; or(e)[is a non-official Chairman or nomination as a non-official director] [Substituted by Madras Metropolitan Water Supply and Sewerage (Amendment) Act, 1985(Tamil Nadu Act 16 of 1985).], is an employee of the Board or of the Central or State Government or of a local authority or of a corporation or company owned or controlled by the Central or State Government; or(f)having directly or indirectly, by himself or by any partner any share or interest in any subsisting contract made with, or any work being done for the Board; or(g)is a director or a secretary, manager or other officer of any incorporated company which has any share or interest in any subsisting contract made with, or any work being done for, the Board.
