Section 6 in Assam Industrial Infrastructure Development Corporation Act, 1990
6. Disqualification for Directorship.
- A person shall be disqualified for being nominated as a Director of he Corporation if he-(a)Is an employee of the corporation, not being the Chief Executive Officer, or(b)Is of unsound mind, and stands so declared by a competent court, or(c)Is an undischarged insolvent, or(d)Has been convicted by court on a charge of crime involving moral turpitude.
